(1.) This petition is for quashing of the order dated 23.1.2013 (Annexure P1) passed by the Sub-Divisional Judicial Magistrate, Anandpur Sahib whereby the application of the petitioner seeking release of the vehicle has been dismissed. The revision was also dismissed vide order dated 15.2.2013 (Annexure P3) passed by the Addl. Sessions Judge (FTC), Rupnagar.
(2.) FIR No.4 dated 7.1.2013 under Section 21(1), 4(1) of Mining and Minerals Development Act was registered at Police Station Anandpur Sahib District Rupnagar. In the said case, the Vehicle/Tipper bearing Registration No. HP-72- 1080 was taken into possession by the police.
(3.) The trial Court vide order dated 23.1.2013 declined the application of the petitioner for release of the aforesaid vehicle and revision against the said order was also dismissed by the Appellate Court vide order dated 15.2.2013.