(1.) Criminal Misc. Application No.2483 of 2016 is filed by two applicants under Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashment of the impugned FIR being C.R.- I No.21 of 2016 registered with the Kosamba Police Station, District : Surat for the offences punishable under Ss. 379 and 114 of the Indian Penal Code, Sec. 4(1)(A) of the Mines and Mineral (Regulation and Development) Act, 1957 and Rules 3, 5 and 6 of the Gujarat Mineral (Prevention of Illegal Mining Storage and Transportation) Rules, 2005.
(2.) The brief facts of the prosecution case, in substance, are that though the applicants have committed an offence of overloading the various truck carrying minerals - sand illegally and thereby caused financial loss to the Government.
(3.) Heard learned advocates. Rule. Learned APP waives service of notice of rule on behalf of the respondents - State. With consent of the learned advocates, all these matters are taken up for hearing and final disposal today.