Punjab-Haryana High Court
M/S Narindra Stone Crusher vs State Of Punjab And Another on 12 October, 2020
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-32117 of 2020
Date of Decision: 12th October 2020
M/s Narindra Stone Crusher
.......Petitioner
Versus
State of Punjab and another
......Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Mansur Ali, Advocate for the petitioner.
Mr. Joginder Pal Ratra, DAG, Punjab.
AVNEESH JHINGAN, J.(oral) The matter has been taken up for hearing through video conferencing due to COVID-19 situation.
The present petition is filed for quashing of FIR No. 140 dated 3.9.2020, under Section 379 IPC and Sections 21(1) and 4 of Mines and Minerals (Regulation of Development) Act, 1957 registered at Police Station Kiratpur Sahib, District Rupnagar.
Learned counsel for the petitioner during the course of arguments submits that in the FIR, no details of the inspection report are mentioned, hence the petitioner is not in a position to put forth his defence before the investigating agency.
Learned counsel for the State appearing on advance notice on instructions from Mining Officer-Ms. Simarpreet Kaur submits that copy of the inspection report would be supplied to the petitioner within seven days from today.
In view of the above, the present petition is disposed of. However, the petitioner would be at liberty to avail remedies available in accordance with law in case grievance still survives.
(AVNEESH JHINGAN)
12th October 2020 JUDGE
mk
Whether speaking/reasoned Yes
Whether Reportable: No
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