MAHESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Rashmi Kumar, learned counsel for the petitioners and Mr. Bishambhar Shastri, learned counsel for the State.

(2.) The present petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 19/2/2010 passed in connection with G. Case No. 154 of 2009, pending in the Court of learned Chief Judicial Magistrate, Koderma.

(3.) The prosecution report has been submitted by the Forest Guard alleging therein that on 26/6/2009 at about 12.15 in the day on secret information in Chitarpur forest that some persons are doing illegal mining, the informant along with his associates reached at the place of occurrence upon which the accused persons fled away. The accused persons were identified and the vehicle used for the aforesaid purpose were seized in presence of the witnesses. The offence report was prepared on 31/1/2010.