MADHUR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.N. Deo, learned counsel for the petitioners and Mr. V.S. Prasad, learned A.P.P. for the State.

(2.) In this application the petitioners have prayed for quashing of the entire criminal proceedings in connection with G.R. Case No. 755 of 2001, T.R. No. 1058 of 2002, corresponding to Pirtand P.S. Case No. 23 of 2001 which has been registered for the offences punishable u/s 414/413/34 of the I.P.C.

(3.) The First Information Report was instituted in which it was alleged that a truck on seeing the Police party had accelerated and subsequently on being overtaken some illegal articles were found inside the truck. It has been alleged that the driver has disclosed that 150 tins of Dalda and 100 tins of mustard oil was loaded in the truck which belongs to the petitioner no. 1 but since no documents could be produced pertaining to the articles loaded in the said truck it was suspected to be stolen property leading to institution of the First Information Report u/s 414/413/34 of the I.P.C.