SHAIKH YUNUS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant (original accused No. 1) has prayed for quashing of the First Information Report bearing No. 15 of 2016 ("F.I.R.", for short) registered in Police Station, Shevgaon, Tq. Shevgaon, Dist. Ahmednagar against him and others for the offences punishable under Sections 353 and 379 read with Sec. 34 of the Indian Penal Code ("I.P.C." for short) and under Sec. 3 punishable under Sec. 15 of the Mines and Minerals (Development and Regulation) Act, 1957 ("the Act of 1957", for short).

(2.) Respondent No. 2 viz:- Appasaheb Gangadhar Shinde, the Circle Officer, appointed at village Bhatkudgaon, Tq. Shevgaon, Dist. Ahmednagar and his companions raided on 15.01.2016 at about 11.15 p.m. at a spot in the Godavari river bed within the local limits of village Mungi, near the agricultural land of one Gulabrao Daspute and found eight trucks, in which the sand that was illegally excavated from the river bed by means of a poke-lane machine and was being loaded in the said trucks. After noticing the raiding party and police, two of the trucks were speedily taken away by the respective drivers. The remaining six trucks came to be seized on the spot. The operator of the poke-lane machine removed the said machine from the riverbed, took it to the land of Gulabrao Daspute and locked it there. The owner and operator of the poke-lane machine extended threats to the informant and others, obstructed them in discharging of their official duties and fled away. The sand worth Rs. 22,95,000.00, which was illegally excavated, came to be seized. The six trucks as well as the poke-lane machine also were seized. The poke-lane machine was owned by the present applicant. Respondent No. 2 lodged F.I.R. in the Police Station, Shevgaon against the applicant and others, on the basis of which the above-numbered crime came to be registered against them for the above-mentioned offences.

(3.) The learned Counsel for the applicant submits that the applicant personally was not present at the spot where the sand was being excavated and loaded in the trucks. It is stated that one of the agriculturists having surname, Jadhav, had requested the applicant to use his poke-lane machine for levelling his land. The applicant did not use that machine for illegally excavating the sand. In fact, the applicant had filed Regular Civil Suit No. 361 of 2011 against the Government and the Tahsildar, Shevgaon, which came to be decreed and the Government was directed to allow the applicant to excavate the sand and due to that, the Revenue Officer had bias against the applicant. It is further stated that on being complained by the applicant, the P.S.I. - Satish Mane of Police Station, Shevgaon was caught red-handed by the Anti Corruption Bureau while accepting bribe and therefore, the police also had grudge against the applicant. Therefore, the applicant has been falsely involved in this crime. It is stated that the agriculturists themselves have excavated the sand. The sand was not being transported. Since the applicant was not present at the spot of the incident, there is no question of connecting him with the offence punishable under Sec. 353 of I.P.C. On these counts, it is prayed that the above-numbered F.I.R. registered against the applicant may be quashed and set aside.