DINESH CHANDRA JHA, SON OF SURYA NARAYAN JHA, RESIDENT OF BUNGLOW NO. 2, KOYLA NAGAR TOWNSHIP, P.O. KOYLA NAGAR P.S. SARAIDHELA, DISTRICT DHANBAD (JHARKHAND) Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, learned senior counsel for the petitioner and Mrs. Nitu Sinha, learned central government counsel appearing for the opposite party No. 2.

(2.) In this application, petitioner has prayed for quashing of the entire criminal proceeding in connection with C.M.A. Case No. 49 of 2015, including the order dated 18.02. 2015, passed by learned Chief Judicial Magistrate, Dhanbad, whereby and where under, cognizance has been taken for the offence punishable under Sec. 73 of the Mines Act 1952.

(3.) A complaint was made by the Inspector of Mines (opposite party No. 2) before the learned Chief Judicial Magistrate, Dhanbad in which it was alleged that fire had advanced and affected almost 1300 meters of Dhanbad Chandrapura (D.C.) Railway line which spread to the west and south side. It was also alleged that an inspection was made on 16.09. 2014 pursuant to the direction issued through various letters, but no action was taken by the Management to comply with the contravention made in the Coal Mines Regulation 1957.