KIRAN SORENG 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 of Cr.P.C. with a prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 23/12/2017 passed by the learned Chief Judicial Magistrate, Garhwa, in connection with Meral P.S. Case No. 200 of 2012, corresponding to G.R. Case No. 2304 of 2012, pending in the court of S.D.J.M., Garhwa.

(3.) The brief fact of the case is that the petitioner was posted as Block Development Officer of Meral block in the District of Garhwa. The co-accused persons namely Ram Kumar Ram, Mandeo Sao and Harkhu Chandrabanshi were selected for planting of saplings in their land under the MNREGA scheme. Several persons were employed by them but they were never paid the remuneration of the work done by them.