MD. EZHAR ANSARI 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 and set aside the entire criminal proceeding arising out of First Information Report bearing Mandu P.S. Case No. 10 of 2019 in which after submission of charge sheet, cognizance has been taken by the learned A.C.J.M., Ramgarh vide order dtd. 4/12/2020 in respect of the offences punishable under Ss. 420, 468, 469, and 120B of Indian Penal Code and under Sec. 30 of Coal Mines (Nationalization) Act.

(3.) The brief fact of the case is that the petitioner is the owner of a truck which was apprehended by police loaded with steam coal which was taken to be sold in Varanasi instead of delivering it to Om Coke Industries Bharechnagar, Sandi Ramgarh for which transport challan and invoice challan had been issued.