ALOKA DEVI ALIAS ALOKA SHARMA SARKAR Vs. STATE

JUDGEMENT

(1.) This criminal revision is aimed at for quashing of the proceedings pending disposal before the learned SDJM in respect of PS Case No. 367(8) of 1992 against the petitioners, who are hauled up for having committed offences under Rules 18(1) & 19(1) of the West Bengal (Mines and Minerals) Rules 1973 read with section 379 of the IPC.

(2.) In the advent of the criminal proceedings, I think now it is necessary to extract the allegations made by the petitioners in their revisional petition, although no statement of objection flied by the respondents.

(3.) The investigating agency was booked with a telephonic message on 21.8.92 that Truck No. WBQ 520 loaded with sand was proceeding towards Burdwan with a metioric speed. It raised a loud alarm for the investigating agency. It immediately took up the cudgel of investigation and the offending truck was intercepted on way to Burdwan.