MAA VAISHNO TRADERS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State.

(2.) The instant writ petition seeks quashing of the FIR dtd. 21/5/2023 giving rise to Case Crime No.177 of 2023, under Ss. 379 I.P.C. and Ss. 3(1), 58, 72(1) of the U.P. Minor Mineral (Concession) Rules, 2021, Ss. 4, 21 of Mines and Minerals (Regulation of Development) Act 1957 and Ss. 3, 4 of the Prevention of Damage to Public Property Act, 1984 at Police Station Sarai Akil, District Kaushambi.

(3.) The contention of learned counsel for the petitioner is that no offence is disclosed from the allegations in the FIR.