Rongon Mukhopadhyay, J. - (1.) Heard Mr. Rohit Roy, learned counsel for the petitioner. No one appears on behalf of the State.
(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with Gomia P. S. Case No. 20 of 2002 corresponding to G. R. No. 169 of 2002 including the order dated 04.03.2005 passed by the learned A.C.J.M., Bermo at Tenughat whereby and whereunder cognizance has been taken for the offence punishable under Sections 406, 409, 420, 511 and 120 B of the I.P.C.
(3.) The prosecution story in brief is that on a confidential information, the informant had inspected the premises of Kathara Washery on 14.01.2002, where he that found good quality coal was being sold with reject category of coal causing financial loss to C.C.L. It has been stated that a letter was written to the General Manager, Kathara Washery to stop the sale of reject coal till further orders. In the meantime, it was found that efforts were being made to remove all the evidences of illegal sale and the Executive Magistrate was sent for inspection. It has been alleged that the report confirmed that the efforts were being made to remove the evidences of illegal sale. It has further been stated that Israel Ansari along with General Manager and the Project Officer connived together for sale of good quality coal along with bad quality of coal thereby causing loss of revenue to the C.C.L. and the State.;