AVI GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the cases have been taken up for hearing through video conferencing.

(2.) The prayer in these two petitions is to set aside impugned orders dated 31.08.2020 (Annexure P-4 in both cases) passed by the trial Court/Illaqa Magistrate, in FIR No. 114 dated 17.08.2020 registered under Section 379 IPC and Section 21 of the Mines and Minerals (Development and Regulations) Act, 1957 (for short- 'the 1957 Act '), Police Station Sadar Faridkot, Faridkot, as well as the orders dated 09.10.2020 (Annexure P-5 in both cases) passed by the Revisional Court/Additional Sessions Judge, Faridkot, vide which separate applications filed by the petitioner(s) for releasing of their loaded trucks bearing Nos. PB-03-BA-4551 (in CRM-M-38331-2020) and PB-03-BA-4651 (in CRM-M-38362-2020) were dismissed.

(3.) Brief facts of the case are that while registering the aforesaid FIR, the police took into possession the aforesaid vehicles which were loaded with sand on the premise that the driver/owner of the trucks have committed an offence under the 1957 Act.