LUCKY COKE MANUFACTURES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the order dtd. 2/4/2024 in Misc. Cr. Application No. 338 of 2024 passed by the learned Chief Judicial Magistrate, Bokaro whereby and where under, the learned Chief Judicial Magistrate, Bokaro has rejected the petition filed by the petitioner for release of the seized coal on the ground that the same is not maintainable as the I.O. of the case has sent an application for initiation of the confiscation proceeding.

(3.) It is submitted by the learned counsel for the petitioner by drawing attention of this Court to the supplementary affidavit dtd. 10/6/2024 that as yet no confiscation proceeding has been initiated.