RAZA KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arun, the learned counsel for the petitioner and Mr. Shukla, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the F.I.R being Ketar P.S.Case No.48 of 2020, registered for the alleged commission of offence under Rule 54 of Jharkhand Minor Mineral Concession Rules, 2004, under Sec. 21 of Mines and Minerals (Development and Regulation) Act, 1957 and Sec. 379, 411, 420, 120 and 34 of the I.P.C., pending before learned Chief Judicial Magistrate, Garhwa.

(3.) The learned counsel for the petitioner submits that so far as the M.M.D.R. Act is concerned, only the complaint can be maintained, however, the FIR has been registered and he further submits that in view of the matter atleast that part of the FIR may be quashed.