- (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) THIS application has been filed for quashing of the order dated 03.09.2012 passed in Pakur [Malpahari] P.S. Case No.155 of 2012 [G.R. No.455 of 2012] whereby and whereunder cognizance of the offences punishable under Sections 4, 5 of the Explosives substance Act has been taken against the petitioners. It is the case of the prosecution that when petitioner No.1 was driving a Sumo Vehicle and the petitioner No.2 was driving a Maruti van both the vehicles were intercepted by the Officer -in - Charge, Pakur Town Police Station. Upon search being made, 11 bags of Ammonium Nitrate were recovered from the Sumo whereas 6 bags were recovered from Maruti Van. On such allegation, a case was registered as Pakur [Malpahari] P.S. Case No.155 of 2012 for commission of the offence under Sections 4, 5 of the Explosives Substance Act .
(3.) MR . Asadul Haque, learned counsel appearing for the petitioners submits that no offence whatsoever is made out even if the entire allegation made in the F.I.R. are accepted to be true.;