KAILASH CHAND JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner, Kailash Chand Jain has filed the instant quashing application with a prayer for quashing the F.I.R. and entire criminal proceeding in connection with Gomia P.S. Case No. 06 of 2006, dated 05.01.2006 (G.R. No. 29 of 2006) filed under Sections 285/286 of the Indian Penal Code, and Section 7/10 of the Essential Commodities Act and Section 5 of the Explosive Substances Act, pending in the Court of learned ACJM, Bermo at Tenughat.

(2.) On the basis of the prayer made vide order dated 24.04.2009 to the extent that the counsel for the petitioner proposed to file amendment application making prayer for quashing of the order taking cognizance also. The matter was adjourned and it further appears that under order dated 21.06.2010, further proceeding in the court below was stayed and further notice was issued to the Opp. Party No. 2.

(3.) It further appears that the order passed by this Court in I.A. No. 1574 of 2009, the application was allowed and the petitioner was permitted to make necessary correction and also to challenge the cognizance order.