P.R. MUKHOPADHYAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) This application has been filed for quashing of the entire criminal proceeding of Jharia (Bhrragarh) P.S. Case No. 308 of 2008 including the order dated 16.8.2010 whereby and whereunder cognizance of the offences punishable under Section 337, 338, 287, 304(A) of the Indian Penal Code and also under Section 72(c) of the Mines Act has been taken against the petitioners.

(3.) Before adverting to the submission advanced on behalf of the parties, case of the prosecution needs to be taken notice of.