- (1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the State.
(2.) THIS application has been filed for quashing of the order dated 16.12.2010 passed by the then Additional Chief Judicial Magistrate, Chaibasa, West Singhbhum in Gua (Barajamda) P.S. Case no.18 of 2010 under which cognizance of the offences punishable under Sections 188, 406, 120(B) of the Indian Penal Code has been taken against the petitioners. It is the case of the prosecution that the then Sub -divisional Officer, Chaibasa as well as Additional Superintendent of Police, Chaibasa when raided the premises of M/s. Maa Vidyawasini Metals to which petitioners are one of the proprietors they did find a crusher machine under operation. There 8000 M.T of Size Iron Ore as well as 3000 M.T of Fines Iron Ore were found stored. On verification of the stock register, physical stock of iron ore was found different from entry made in the stock register and thereby iron ore was seized and at the same time, control room as well as crusher machine were sealed. Iron ore seized was given in Jimmanama to petitioner no.3.
(3.) ON the said allegation as well as on the allegation that subsequent to seizure of iron ore, the petitioners went on selling/purchasing iron ore to make out the stock consistent to the entry made with respect to stock of iron ore in the stock register.;