Rongon Mukhopadhyay, J. - (1.) Heard Mr. Prabhat Kr. Sinha, learned counsel for the petitioner and Mrs. Chandra Prabha, learned S.C.IV., for the respondents.
(2.) In this writ application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with Mandu P.S. Case No. 168 of 2015, corresponding to G.R. Case No. 1586 of 2015, registered for the offences punishable under Sections 420/120B/34 of the Indian Penal Code.
(3.) It has been submitted by the learned counsel for the petitioner that the only allegation against the petitioner is of diversion of route which cannot be said to be a criminal offence. Learned counsel for the petitioner submits that the papers with respect to the coal which was being transported in the truck were found to be genuine. Learned counsel for the petitioner in support of his contention has referred to an order passed in W.P.(Cr.) No. 382 of 2015 dated 11.11.2016.;