VEERARAGHAVAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in FIR in Crime No.271 of 2018 on the file of the respondent for offences under Sections 379, 430 of IPC r/w Section 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 as against the petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. Without any base, the respondent police registered a case in Crime No.271 of 2018 for the offences under Sections 379, 430 of IPC r/w Section 21(1) of Mines and Minerals (Development and Regulation) Act, 1957, as against the petitioners. Hence he prayed to quash the same.

(3.) The learned Additional Public Prosecutor would submit that the investigation is almost completed and the respondent police have only to file final report.