LALU MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.A.S. Pati, the learned counsel for the petitioner and Mr. Vijay Kumar Sinha, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the order taking cognizance dtd. 28/11/2011 including the entire criminal proceeding arising out of G.O. No.129 of 2010, pending in the court of learned Chief Judicial Magistrate, Seraikella.

(3.) The prosecution report was filed alleging therein that the officers of the forest department while making patrolling in the forest area on 28/11/2010 and when they reached the place of occurrence in Osangi P.F. he found that some persons had left plinth for construction of house. On seeing the patrolling party, the labourers were started fleeing away on chase three labourers apprehended who disclosed the name of the accused persons including the petitioner who had employed the labourers for making construction of house.