ANUJ CHHABRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.34 dated 11.04.2012 registered under Section 379 IPC and Section 21(1) of the Mining and Minerals Act, 1957 at Police Station Nangal, District Rupnagar as well as all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner contended that number of FIRs were registered under Mines and Minerals Act, 1957 against different persons/crusher owners. After due investigation, cancellation reports were prepared and those were even recommended by the officers in hierarchy to some extent. The cancellation report prepared in case of petitioner was recommended by Superintendent of Police (Detective), Rupnagar, but the same was not accepted by the Senior Superintendent of Police, Rupnagar and challan was presented in the Court.

(3.) Learned counsel further contended that similarly situated persons in different FIR namely Vivek Sharma and another approached this Court by way of filing CRM-M No.5135 of 2015 and the same was allowed vide order dated 31.08.2015 and the FIR relating to those persons was quashed by this Court. Similarly one Ajit Singh also ventured to file CRM-M No.26573 of 2014 and FIR qua him was also quashed by this Court vide order dated 08.12.2015.