Shree Chandrashekhar, J. - (1.) The petitioner seeks quashing of the entire criminal proceeding arising out of Madhupur P.S Case No. 472 of 2015 corresponding to G.R. Case No. 1214 of 2015 which has been registered for the offences under section 379, 411, 120B IPC read with section 34 IPC and under section 41 and 42 of the Indian Forest Act, 1927.
(2.) Stand taken by the petitioner is that the seized article in Madhupur P.S Case No. 472 of 2015 is same which forms part of G.O.C.R Case No. 38 of 2015 and that was the relevant consideration before the Sessions Court when the petitioner was granted anticipatory bail.
(3.) Mr. Azeemuddin, the learned A.P.P submits that on the aforesaid defence sought to be raised by the petitioner criminal proceeding arising out of Madhupur P.S Case No. 472 of 2015 cannot be quashed, at this stage.;