- (1.) HEARD Mr. Jha, learned counsel appearing for the petitioner and Mr. Vivek Singh, learned counsel appearing for the State.
(2.) THE prayer of the petitioner in this writ application is either to delete or remove the name of the petitioner from the column of the accused of the FIR or to quash the said FIR so far as against the petitioner is concerned. The facts in short are that, Bagodar P.S. Case No. 237/2004 was instituted, and was registered under Sections 467, 468,469,470,471,419,420,413,414, 379 and 120B IPC. In short the allegations in the FIR is that the. coal in question, which was illegally procured was being transported for black marketing on the basis of forged documents.
(3.) THE point, which has been urged by the petitioner for quashing of the FIR against him is that no case of any criminal nature is made out against him and he has been unnecessarily arrayed as an accused in this Case.;