Kanwar Pal Singh, the appellant, impugns the order dated 22ndJuly 2019 whereby the High Court of Judicature at Allahabad hasdismissed his petition under Section 482 of the Code of CriminalProcedure, ... 1973 (‘Code’ for short) for quashing criminalprosecution under Section 379 of the Indian Penal Code, 1860(‘IPC’ for short), Rules 3, 57 and 7 of the Uttar Pradesh MinorMineral (Concession) Rules, 1963, Sections 4 and 21 of the Minesand Minerals (Development and Regulation) Act, 1957