DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition is to set aside or modify the impugned order dtd. 27/10/2020 (Annexure P-2), passed by Ld. JMIC, SBS Nagar, in case FIR No.44 dtd. 15/7/2020, under Ss. 21(1) and 4(1) of Mines and Minerals (Regulation of Development) Act, 1957 (for short "the 1957 Act"), registered at Police Station Mukandpur, District SBS Nagar.

(2.) Reply by way of Affidavit of Deputy Superintendent of Police, Banga Sub Division, District Shaheed Bhagat Singh Nagar, filed on behalf of the Ld. State Counsel; Be kept on record.

(3.) Brief facts of the case are that while registering the aforesaid FIR the Police took into possession the vehicle, i.e. Tipper, bearing Registration No. PB 12 L 9785, which was loaded with sand, on the premise that the driver/owner of the vehicle has committed an offence under the 1957 Act.