LAKHABHAI BHARUBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of rule for respondent no.1 - State.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants - accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R. No.I-43 of 2019 filed before the Santalpur Police Station, District- Patan for the offence punishable under Ss. -379 and 114 of the I.P.C .; Ss. 4(1)(A) , 4(1) and 21 of Mines and Minerals (Regulation and Development) Act , 1957 read with Rules-205, 216, 217, 21(3), 222(C) of the Gujarat Mines (Illegal Transportation & Prevention of Storage) Rules.

(3.) The brief facts of the present case are as under:-