(1.) Heard the parties.
(2.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Barkagaon P.S. Case No. 50 of 1993 including the order dated 16.01.2004, passed by the learned Chief Judicial Magistrate, Hazaribagh, by which cognisance has been taken for the offence punishable under sections 39/42 of the Indian Forest Act, 30 (ii) of the Coal Mines Act and Sec. 414 of the Indian Penal Code.
(3.) The allegation made in the FIR is to the effect that an information was received by the police with respect to illegal transportation of coal but when they went to place of occurrence, the accused persons had fled away and the truck loaded with ten tons of coal was seized.