R.R. Prasad, J. - (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 28.7.2012 passed by Judicial Magistrate, 1st Class, Jamshedpur in Parsudih (Sundernagar) P.S. Case no.175 of 2010 whereby and where under cognizance of the offence under Section 414 of the Indian Penal Code and also under Section 21 of the Jharkhand Mines and Minerals (Development and Regulation) Act as well as under Rule 8 of the Jharkhand Mineral Dealer's Rules, 2007 has been taken against the petitioner.
(3.) Before adverting to the submission advanced on behalf of the parties, case of the prosecution needs to be taken notice of.;