PRAKASH KUMAR AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh Kumar Singh, the learned counsel appearing on behalf of the petitioner and Mr. Manoj Kumar, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the entire criminal proceeding in connection with C.P.Case No.2910 of 2022 including the order taking cognizance dtd. 18/2/2022 contained in Annexure-2, pending in the court of Chief Judicial Magistrate, Dhanbad.

(3.) Mr. Shailesh Kumar Singh, the learned counsel appearing on behalf of the petitioner submits that the complaint was filed alleging therein that on 16/12/2021 at about 6.30 a.m. the DMO Mihir Kumar Salkar and others along with investigating officer of Nirsa P.S.Case No.329 of 2021 conducted an inspection at plant of Tetulia Coke (P) Ltd. and found 2011.243 tonnes coal minerals at that plant. It is further alleged that on 13/11/2021 a raid was conducted on the said plant and 1164 tonnes coal was found and they have not produced valid transport challan and as such the sadi coal was seized and Nirsa P.S.Case No.329 of 2021 has been registered and the dealer registration was suspended.