SURESHBHAI DHIRUBHAI KAKADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Bhaumik Dholariya appearing on behalf of the applicants and learned APP Ms.Mehta for the respondent State.

(2.) Issue Rule returnable forthwith in Criminal Misc. Application No.16051 of 2020. Learned APP Ms.Mehta waives service of Rule for the respondent State.

(3.) By way of this application, the applicants pray for quashing of the FIR being C.R. No.I-11210008201613/2020 dtd. 10/10/2020 registered with Sarthana Police Station, District Surat City for the offences punishable under Ss. 379 and 114 of IPC and Sec. 21(1) of the Mines and Mineral (Regulation and Development) Act, 1957 and Rule 21 of the Gujarat Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 in both the applications.