R.R. Prasad, J. - (1.) - Heard the parties. This application has been filed for quashing of the entire criminal proceeding of Complaint Case No. 1514 of 2009, including the order dated 11.6.2010 passed by the then Judicial Magistrate, Ranchi, whereby and where-under cognizance of the offences punishable under Sections 153(A), 295(A), 505 and 506 of Indian Penal Code has been taken against the petitioner.
(2.) Before adverting to the submissions advanced on behalf of the parties, the case of the complainant needs to be taken notice of.
(3.) It is the case of the complainant-an Association of Members of Scheduled Tribes that the members of it are the followers of "Sarna Religion ", who are having their own customs. They used to perform Puja of nature including trees and that religious rituals are being performed through 'Pahan'.;