RAJ KUMAR GUPTA S/O LAXMAN PRASAD GUPTA, RESIDENT OF VILLAGE LAXMI NAGAR P.O. HEHAL P.S. SUKHDEONAGAR DISTRICT RANCHI JHARKHAND Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, the petitioners have prayed for quashing the entire criminal proceedings in connection with Chutia P.S. Case No. 149 of 2012 including the order dated 29.05.2013 passed by the learned Judicial Magistrate, Ranchi whereby and where under cognizance has been taken for the offences punishable under Sections 414/34 of the Indian Penal Code.

(2.) The prosecution story as would appear from the First Information Report is that on information that illegally obtained scrap of bronze, brass and other metal were kept in several gunny bags in front of the V.I.P. gate of the Railway Station the same was searched and several articles were recovered and seized.

(3.) Based on the aforesaid allegation Chutia P. S. Case No. 149 of 2012 was instituted and after investigation was conducted charge-sheet was submitted against the accused persons pursuant to which cognizance was taken by the learned Judicial Magistrate, Ranchi on 29.05.2013 for the offences punishable under Sec. 414/34 of the India Penal Code.