DAYAL STEELS LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Cr. M.P.No.221 of 2008 filed by M/s Dayal Steels Ltd on19.02.2008 invoking its jurisdiction Under section 482 of the Cr.P.C for quashing the First Information Report including its seizure list and the entire Criminal Proceeding initiated against the petitioner in connection with Ramgarh P.S.case no.32/2008 dated 01.02.2008 filed under sections 379,147,342,504,353 IPC and section 135 of the Electricity Act.

(2.) Cr. M.P.No.1412 of 2016 filed by Ram Chandra Gungta on 27.06.2016 invoking its jurisdiction Under section 482 of the Cr.P.C for quashing the entire Criminal Proceeding initiated against the petitioner in connection with Ramgarh P.S.case no.01/2008 filed under section 379 IPC and section 135 and 138 of the Electricity Act,2003.

(3.) Both the applications are heard together.