RAVINDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PRESENT criminal miscellaneous petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of the entire criminal proceeding as well as FIR in connection with Mandu P.S. Case No. 226/14, corresponding to GR No. 2465/14, registered under Sections 414 of the Indian Penal Code, Section 30(ii) of the Coal Mines Act and Section 33 of the Indian Forest Act, which is now pending in the Court of Judicial Magistrate, 1st Class, Hazaribagh. It is also prayed for quashing of the order dated 10.9.2014, whereby warrant of arrest has been issued against the petitioners.

(2.) HEARD learned counsel for the petitioners as well as learned A.P.P. appearing on behalf of the State and perused the materials placed on record.

(3.) ACCORDING to learned counsel for the petitioners, learned court -below, without recording any satisfaction, mechanically issued the order dated 10.9.2014 and therefore, the said order is not sustainable in the eyes of law.