LAXMI MAHTO @ LAKSHMI MAHTO 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 the Code of Criminal Procedure with the prayer to quash the entire criminal proceedings against the petitioners in connection with Complaint Case No. 2284 of 2018 pending in the Court of the learned SDJM, Giridih registered for the offences punishable under Sec. 33(1)(c) of the Indian Forest Act, 1927 and the order taking cognizance dtd. 16/5/2019 passed by the learned SDJM, Giridih in the said case and other reliefs.

(3.) At the outset, the learned senior counsel for the petitioners submits that the petitioners do not press other reliefs and confine their prayer only to quash the entire criminal proceedings including the order taking cognizance dtd. 16/5/2019 passed by the learned SDJM, Giridih in Complaint Case No. 2284 of 2018.