VIVEK SHARMA AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners, by way of instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), seek quashing of the impugned FIR No. 49 dated 19.4.2012 under Sections 379/411 of the Indian Penal Code ('IPC' for short) and Section 21 (1) of the Mining and Minerals Act, 1957, registered at Police Station Kiratpur Sahib, District Rupnagar and the consequential proceedings arising therefrom.

(2.) Notice of motion was issued and pursuant thereto, reply by way of affidavit dated 1.7.2015, was filed.

(3.) On 19.8.2015, following order was passed by this Court:-