SUNIL KHIRWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Modi, learned counsel for the petitioners, Mr. V.S. Sahay, learned counsel for the State and Mrs. J. Mazumdar, learned counsel for O.P. No. 2.

(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Nawamundi P.S. Case No. 59 of 2007, corresponding to G.R. Case No. 624 of 2007, in which an FIR has been instituted for the offence under sections 406, 420, 447, 379/34 of the Indian Penal Code

(3.) The prosecution story as would appear from the FIR instituted by the opposite party no. 2 herein is that the informant has an Iron Ore Mines, which had been given for some time to the petitioners as its agents to run the Mines and the said agreement was valid up to 31.8.2007. It has been alleged that from 1.9.2007, the accused persons ceased to be the agents of the informant and that all authorities bestowed upon the accused persons were withdrawn, which fact had also been communicated to the District Mining Officer. It has further been alleged that in spite of having no right over the Iron Ore Mines, the accused persons are continuing to run the Mines, which is illegal.