BALCO LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioner, Mr. Manoj Kumar, learned G.A.-III for the State and Mr. Shresth Gautam, learned counsel appearing for the respondent No. 2.

(2.) Prayer in this petition is made for quashing of the order dtd. 14/6/2023, passed by the learned Judicial Magistrate, 1st Class, Jamshedpur, in connection with Complaint Case No. 3105 of 2023, whereby, exercising the power under Sec. 156(3) Cr.P.C., the learned court has been pleased to sent the complaint for registering the FIR and investigation. Further prayer is made for quashing of the entire criminal proceeding, arising out of Sonari P.S. Case no. 101 of 2023, pending in the court of learned Judicial Magistrate, 1st Class, Jamshedpur.

(3.) The complaint case was filed, which was later on converted in to the FIR, alleging therein that the complainant is a reputed businessman and proprietor of M/s Vassu Enterprises, also a law-abiding citizen of Jamshedpur.