RATAN LAL SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State. This application has been filed for quashing of the entire criminal proceeding of Khunti P.S. Case No. 153 of 2011 (G.R. No. 404 of 2011) including the order dated 14.12.2012 passed by learned Addl. Chief Judicial Magistrate, 1/C, Khunti whereby and whereunder cognizance of the offences punishable under Sections 353, 395 and 412 of the Indian Penal Code, has been taken against the petitioner.

(2.) It is the case of the prosecution that three persons namely, Rinku Mishra, Shashikant Mishra, and Rupesh Bhagat as well as seven to eight unknown persons came to the Forest Sub-Divisional Office, Khunti and they broke open the lock of the gate and took away one pickup van bearing Registration No. JH-01J-8802, which had been seized in commission of the offence. The case was lodged by one Arbind Kumar Munda, who had seen aforesaid persons taking away pickup van bearing Registration No. JH-01-J-8802.

(3.) On such allegation, the case was registered as Khunti P.S. Case No. 153 of 2011 under Section 395 of the Indian Penal Code.