SUJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Cr.M.P. has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the entire criminal proceeding including the F.I.R. in connection with Thakurgaon P.S. Case No.05 of 2022 registered under Ss. 414, 34 of the Indian Penal Code and Sec. 30 of the Coal Mines Act pending in the court of J.M.F.C. at Ranchi.

(3.) The allegation against the petitioner is that police seized one turbo truck which was involved in illegal transportation of illegally extracted coal and the stolen coal was concealed with a layer of bricks. Police seized the truck and nabbed the persons who were on board the truck. On being enquired by the police, the drivers of the turbo trucks disclosed that the turbo truck is involved in transportation of stolen coal and the stolen coal belongs to the petitioner. There was no number plate on the backside of the truck and the driver of the truck disclosed to police that as per the orders of the petitioner who is their employer, they were committing theft of coal and were selling the same in different kilns as per the order of the petitioner. Police registered the F.I.R. and took up the investigation of the case.