LEELADHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) The complainant Mahender Singh Meena Engineer, Northern Region, Pipelines, Indian Oil Corporation Panipat lodged the FIR alleging that Channel No.271.250 Km. of Northern Region Slaya - Mathura Pipeline passes through Ismaila village. On 9.5.2010 Dees R. Guard, Jai Bhagwan informed regarding the movement of some suspicious persons and vehicles at the said place.

(3.) On the basis of the information, the night patrolling party consisting of Mahender Singh Meena, Supervisor Roop Chand, Rajbir Singh, Gurnman Mamu Singh and Gurmeet Singh reached at the spot and laid a siege. At about 11.00 p.m. three tankers reached there with 8- 10 passengers. On seeing them, the night patrolling party informed the police of Police Station Sampla and they took the tankers in their possession. However, the said persons fled away from the spot. Out of the three tankers, one tanker with a capacity of 21 kl. Lts. was loaded, one tanker with a capacity of 20 Kl. Lts. was half loaded and one tanker with a capacity of 20 Kl. Lts. was found empty. The digging work was going on to identify the pipeline. It was alleged that the act of the miscreants was that of destroying the national property which was in violation of the provisions of Sections 15 and 16 of the Pipeline Mineral and Petroleum Act, 1962 as well as Sections 3 and 4 of Prevention of Damage to Public Property Act, 1984. It was requested that legal action be taken.