CRM-M-15092-2023 -1-

  IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

02       CRM-M-15092-2023

Reserved on: 03.07.2026

Pronounced on: 31.08.2026

RAKESH KUMAR CHOUDHARY

    ...... PETITIONER

VERSUS

STATE OF PUNJAB AND OTHERS 

            ...... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SURYA PARTAP SINGH

Present : Mr. Gurminder Singh, Senior Advocate with 

Mr. R.P.S. Bara, Advocate 

for the petitioner. 

Mr. Eklavya Darshi, Deputy Advocate General, Punjab

for the respondents No.1 to 5. 

*****

SURYA PARTAP SINGH    . J.   

1. This petition under Section 482 of the Code of Criminal Procedure,

hereinafter being referred to as “Cr.P.C.”, has been filed by the petitioner for

quashing of FIR No.100 dated 10.10.2022 Police Station Kiratpur Sahib,

District   Rupnagar.   The   above-mentioned   FIR   has   been  lodged   for   the

commission of offence punishable under Sections 379 IPC and Sections 4(1),

21(1) of Mines and Minerals (Development and Regulation) Act 1957. 

2. In nut-shell the facts emerging from record are that the FIR of this

case   came   into   being   on   receipt   of   a   complaint   addressed   to   Senior

Superintendent of Police Rupnagar, by Executive Engineer, Watar Drainage-

CRM-M-15092-2023 -2-

cum-Mining   Division   Rupnagar.   It   was   complained   by  the   above-named

complainant that on 16.05.2022, a complaint submitted by Sh. Baljeet Singh

was received in the office of Principal Secretary and in response to above-

mentioned complaint, the Chief Engineer Vigilance, constituted a six members

Committee to conduct enquiry with regard to allegations contained in the

complaint.   The   above-mentioned   committee   conducted  an   enquiry   and

submitted the report. In view of findings recorded in the above-said enquiry

report, the above-said Executive Engineer requested for registration of FIR,

against the petitioner, for the commission of offence punishable under Sections

4(1), 21(1) of Mines and Minerals (Development and Regulation) Act 1957 and

Section 379 IPC. Aggrieved of above-mentioned FIR, the present petition has

been filed.

3. Heard. 

4. It has been contended by learned senior counsel for the petitioner

that petitioner is a licensee for the mining of minor minerals in Block No.1,

situated in District Ropar, and that the above-mentioned licence was awarded to

the petitioner in e-auction dated 29.07.2019, conducted by the respondent-

department. According to learned senior counsel for the petitioner, despite the

fact that the mining of minor minerals was being conducted by the petitioner,

strictly in accordance with terms and conditions of contract awarded to him by

the respondent, in total illegal and arbitrary manner and on false and frivolous

grounds, the instant FIR has been lodged. As per learned counsel for the

petitioner, for the redressal of his grievance the petitioner has knocked the door

of this Court, by invoking its extra-ordinary jurisdiction.

CRM-M-15092-2023 -3-

5. It has been further contended by learned senior counsel for the

petitioner that the entire prosecution case is based upon the plea that during the

course of enquiry, conducted by the Committee of six officers, it was found that

petitioner  committed  theft  of  minerals and the  modus operandi  allegedly

adopted by the petitioner was:-

i. that the petitioner used to charge price higher than the price 

fixed  as per revised contract, i.e. Rs.5.5 per cubic feet.

ii. that  as   per   terms   and   conditions   of   the   contract,   the  

petitioner   had   not   installed   weighing-machine  for   the  

measurement of weight of goods carrier, carrying  minerals,

and thus, extracted more minerals than shown in the books, 

amounting to theft.

6. As per learned senior counsel for the petitioner first of all the

above-mentioned allegations are false, frivolous, motivated and unsubstantiated

and  secondly  even if the above-mentioned allegations are accepted to be a

gospel truth on the face of it, the above-mentioned allegations amounts to

breach   of   condition   of   contract,   for   which   mechanism   has   already   been

provided in the contract duly executed by the respondents with the petitioner. In

view of above it has been contended that any criminal offence on the basis of

above-mentioned allegations is not made out. 

7. The learned senior counsel for the petitioner has further contended

that in fact in view of political rivalry and other reasons, the petitioner is being

harassed by the respondents and, merely, on the false and flimsy grounds, the

FIR has been lodged. It has been further contended by learned senior counsel

for the petitioner that before filing of present FIR, several other cases, too, were

CRM-M-15092-2023 -4-

lodged by the State, and that with regard to contract in question itself firstly

attempt was made to encash the bank guarantee and when above-mentioned

endeavour of respondents failed, due to intervention of Civil Court, the contract

of the petitioner was cancelled. According to learned senior counsel for the

petitioner the order with regard to cancellation of contract of petitioner was

challenged by the petitioner before this Court and this Court stayed the above-

said order, i.e. the order with regard to cancellation of contract of petitioner by

the respondents. 

8. While alleging that the above-mentioned act and conduct of the

petitioner makes it apparent that sole motive behind the filing of FIR against the

petitioner is to create hindrance in the smooth running of business of the

petitioner, and to harass him by entangling in legal processes, it has has been

claimed by learned senior counsel for the petitioner that the filing of FIR is

nothing but an abuse of process of law. According to learned senior counsel for

the petitioner instant case is a fit case for invoking the extraordinary jurisdiction

vested in this Court, for the protection of legal and other civil rights of the

petitioner. 

9. In support of his arguments, the learned senior counsel for the

petitioner has referred to the principles of law laid down by Hon’ble Supreme

Court of India in the case of ‘Shakson Belthissor vs. State of Kerala’, (2009) 14

SCC 466, ‘Nagawwa vs. Veeranna Shivalingappa Konjalgi’ [[1976) 3 SCC

736 ; 1976 SCC (Crl) 507] and ‘State of Haryana vs. Ch. Bhajan Lal & Ors.’,

1991(1) RCR (Criminal) 383.

10. On the basis of above-mentioned arguments, the learned senior

counsel for the petitioner has sought for quashing of above-mentioned FIR. 

CRM-M-15092-2023 -5-

11. The above-mentioned augments have been controverted by learned

State counsel. The learned State counsel has contended that there are very

specific and categorical allegations against the petitioner that by adopting

illegal and dubious manner, not only the minerals belonging to the State have

been stolen by the petitioner, but also he caused huge loss to State exchequer,

and therefore, there are serious allegations for the commission of offence

punishable under Section 379 IPC and Sections 4(1), 21(1) of Mines and

Minerals (Development and Regulation) Act 1957 against the petitioner.

12. It has been further contended by learned State counsel that present

petition is a petition for quashing of FIR, wherein determination or adjudication

of complicated questions of facts cannot take place. According to learned State

counsel once there are very specific allegations on the basis of which offence

under  Section 379  IPC  and  Sections  4(1),  21(1)  of  Mines and Minerals

(Development and Regulation) Act 1957 are made out, no scope for quashing of

FIR is made out. The learned State counsel has also contended that the gravity

of offence committed by the petitioner stands enhanced during the pendency of

the present petition, as on legal advise by District Attorney, Section 420 IPC has

also been invoked in the present case. 

13. The learned State counsel has further contended that in view of

terms   and   conditions   of   contract   executed   between   petitioner   and   the

respondent No.5, the petitioner was supposed to charge price of sand and gravel

at the rate of Rs.9 per cubic feet till 09.11.2021, and thereafter, in the wake of

amendment in the relevant clause of the contract duly agreed upon both the

parties, the above-mentioned price should have been Rs.5.5 per cubic feet.

According to learned State counsel, in violation of above-mentioned clause

CRM-M-15092-2023 -6-

instead of charging price for sand and gravel at the rate of Rs.5.5 per cubic feet,

the petitioner continued to charge price at a higher rate, and thus, cheated the

State exchequer vis-a-vis consumer of sand and gravel. 

14. The learned State counsel has further contended that in addition to

above, another illegal act committed by the petitioner was that as per terms and

conditions, contained in the agreement dated 14.01.2020, the petitioner was

supposed to install a weighing bridge at the mining site. As per learned State

counsel the weight of every vehicle, carrying minerals, was supposed to be

measured at the site itself and the vehicle driver was supposed to carry the

weight measurement slip, but the petitioner did not install  any weighing

machine at the mining site, resulting into pilferage and theft of mineral.

According to learned State counsel, thus the petitioner committed the offence

punishable under Section 379 IPC read with Sections 4(1), 21(1) of Mines and

Minerals (Development and Regulation) Act 1957.

15. In addition to above, the learned State counsel has also contended

that in the present petition, the petitioner has claimed that he is innocent, but

falsely   implicated   in   the   above-mentioned   case.   With   regard   to   above-

mentioned stand of the petitioner, it has been contended by learned State

counsel that firstly the above-mentioned stand is far from truth and secondly to

test the veracity of above-mentioned stand of the petitioner, the only forum

prescribed under the law is the trial Court. As per learned State counsel to find

out as to whether allegations contained in the FIR are true or false, the only

method available under the law is to allow both the parties to lead their

respective evidence and then adjudicate upon the above-mentioned controversy.

According to learned State counsel at this stage when trial is yet to commence,

CRM-M-15092-2023 -7-

it cannot be determined as to whether the petitioner has committed any offence

or not. 

16. While claiming that on the basis of allegations contained in the

FIR essential ingredients meant for the commission of offence punishable under

Sections 379/420 of IPC and Sections 4(1), 21(1) of Mines and Minerals

(Development and Regulation) Act 1957 are made out. The learned State

counsel has contended that the present petition is in fact utter misuse of process

of law, and therefore, the present petition deserves dismissal. 

17. In support of his arguments, the learned State counsel has referred

to the principles of law laid down by Hon’ble Supreme Court of India in the

case of ‘Vinod Raghuvanshi vs. Ajay Arora and Others’ Criminal Appeal

No.1477 of 2013, ‘State of Orissa & Ors vs. Ujjal Kumar Burdhan’ Criminal

Appeal No.546 of 2012, ‘State of West Bengal and Ors. vs. Swapan Kumar

Guha and Ors.’ (1982) 1 SCC 561 and ‘State of Haryana vs. Ch. Bhajan Lal &

Ors.’, 1991(1) RCR (Criminal) 383.

18. The record has been perused carefully.

19.  At the very out-set it is relevant to mention here that the present

petition is a petition seeking for quashing of FIR. With regard to above, it is

relevant to mention here that in the case of ‘Vinod Raghuvanshi’ (supra), it has

been observed by the Hon’ble Supreme Court of India that:

“It is a settled legal proposition that while considering the case for

quashing of the criminal proceedings the court should not "kill a

still born child", and appropriate prosecution should not be stifled

unless   there   are   compelling   circumstances   to   do   so.  An

investigation   should   not   be   shut   out   at   the   threshold   if   the

allegations have some substance.

CRM-M-15092-2023 -8-

When a prosecution at the initial stage is to be quashed, the test to

be applied by the court is whether the uncontroverted allegations

as made, prima facie establish the offence. At this stage neither the

court can embark upon an inquiry, whether the allegations in the

complaint are likely to be established by evidence or nor the court

should judge the probability, reliability or genuineness of the

allegations  made  therein.  More  so,  the charge  sheet  filed  or

charges framed at the initial stage can be altered/amended or a

charge can be added at the subsequent stage, after the evidence is

adduced   in   view   of   the   provisions   of   Section   216   Criminal

Procedure Code. So, the order passed even by the High Court or

this Court is subject to the order which would be passed by the

trial court at a later stage.”

20. With regard to exercise of inherent jurisdiction vested in this Court

by virtue of Section 482 of Cr.P.C. in the case of ‘Ujjal Kumar Burdhan’

(supra), the Hon’ble Supreme Court of India has ruled that: 

“It is true that the inherent powers vested in the High Court under

section 482 of the Code are very wide. Nevertheless, inherent

powers do not confer arbitrary jurisdiction on the High Court to

act according to whims or caprice. This extra-ordinary power has

to   be  exercised   sparingly   with  circumspection   and  as  far   as

possible,   for   extra-ordinary   cases,   where   allegations   in   the

complaint or the first information report, taken on its face value

and accepted in their entirety do not constitute the offence alleged.

It needs little emphasis that unless a case of gross abuse of power

is made out against those incharge of investigation, the High Court

should   be   loath   to   interfere   at   the   early/premature  stage   of

investigation.”

21. In the case of ‘Swapan Kumar Guha and Ors’ (supra), it has been

observed by the Hon’ble Supreme Court of India that:

“the Court will not normally interfere with an investigation and

will permit the inquiry into the alleged offence, to be completed,

CRM-M-15092-2023 -9-

this Court highlighted the necessity of a proper investigation

observing thus:

An Investigation is carried on for the purpose of gathering

necessary materials for establishing and proving an offence

which is disclosed. When an offence is disclosed, a proper

investigation in the interests of justice becomes necessary to

collect   materials   for   establishing   the   offence,   and  for

bringing the offender to book. In the absence of a proper

investigation in a case where an offence is disclosed, the

offender may succeed in escaping from the consequences

and the offender may go unpunished to the detriment of the

cause of justice and the society at large, Justice requires that

a person who commits an offence has to be brought to book

and must be punished for the same. If the court interferes

with the proper investigation in a case where an offence has

been disclosed, the offence will go unpunished to the serious

detriment of the welfare of the society and the cause of the

justice suffers.” 

22. It has been further observed in the above- mentioned case that:

“it is on the basis of this principle that the court normally

does not interfere with the investigation of a case where an

offence has been disclosed…. Whether an offence has been

disclosed or not must necessarily depend on the facts and

circumstances   of   each   particular   case….   If   on   a

consideration of the relevant materials, the court is satisfied

CRM-M-15092-2023 -10-

that an offence is disclosed, the court will normally not

interfere with the investigation into the offence and will

generally allow the investigation into the offence to be

completed for collecting materials for proving the offence”.

23. On the other hand, in the case of ‘Shakson Belthissor (supra), the

Hon’ble Supreme Court of India has observed that if the contents of FIR does

not constitute any offence, criminal proceedings can be quashed by the High

Court. According to Hon’ble Supreme Court of India the jurisdiction under

Section 482 Cr.P.C. is exercised by the Court to prevent abuse of the process of

law,   and   that   such   jurisdiction   can   be   exercised   only   when   the

complaint/charge-sheet does not disclose any offence, or when the complaint is

found to be frivolous, vexatious and oppressive. 

24. In the light of above-mentioned principles of law, if the facts and

circumstances of the present case are analyzed, it transpires that being the

successful bidder the first contract between the petitioner and the representative

of respondent No.1 was executed on 14.01.2020. Clause 6 of the above-

mentioned contract provided that:-

(6) Cap on sale price-

A.  Both  sand  and  gravel  shall  not  be sold  by  the  

concessionaire at the mining site at more than Rs.9 

per cubic feet which includes cost of loading on the 

vehicle.

B. Maximum rates linked to distance that can be charged

per cubic feet for transportation of sand and gravel 

will be notified.

C.  Maximum rate of Sand and Gravel chargeable from 

the end customer will in no case exceed the sum of 

above said two rates.

CRM-M-15092-2023 -11-

D.  The concessionaire will dispatch sand and gravel 

through   only   those   transporters   who   agree   to  

transport it at so notified or less rates.

E.  Violation of above points will result in cancellation of 

the agreement and forfeiture of the security amount.

25. Clause 46 of the above-mentioned contract was as under:-

To provide weighing machine:- The concessionaire shall

provide and at all times keep at or close to the pit head of

each of the pit heads at which the said minerals shall be

brought   to   bank   a   properly   constructed   and   efficient

weighing machine and shall weigh or caused to be weighed

thereon all the said minor minerals, from time to time,

brought to bank, sold, exported and converted products and

shall at the close of each day cause the  total  weights

ascertained   by   such   means   of   the   said   minerals,   ores

products raised, sold, exported and converted during the

previous twenty-four hours to be entered in the aforesaid

books of accounts. The concessionaire shall permit the State

Government at all times during the said term to employ any

person or persons to be present at the weighing of the said

minor minerals as aforesaid and to keep accounts thereof

and to check the accounts kept by the concessionaire. The

concessionaire shall intimate the route of vehicles from

quarry   to   weighbridge   to   the   District   Mining   Officer/

Assistant Mining Officer concerned before commencement

of mining operations.

26. Clause 31 provided that:

Penalty for default:  In the event of termination of the

concession for concessionaire default, the security deposit

shall be forfeited and performance guarantee shall be liable

to be encashed by the Government.

CRM-M-15092-2023 -12-

27. If the above-mentioned terms and conditions of the agreement

between   the   parties   are   considered   in   conjunction,  with   the   allegations

contained in the FIR, it transpires that:

i. One of the allegation against the petitioner is with regard to 

violation of Clause 46 of the contract by the petitioner. As 

per FIR the petitioner did not install weighing machine at or 

close to pit-head.

Qua above-mentioned allegation, it is relevant to mention 

here   that   the   contract   between   the   petitioner   and   the  

respondents was arrived at in January, 2020 and the terms of

licence,   awarded   to   the   petitioner,   for   mining   from 

01.12.2019   till   30.11.2022,   were   reduced   into   writing  

including the above-mentioned condition. The FIR was  

lodged on 10.10.2022. 

If the  mining   operations   were   being   conducted   by   the  

petitioner w.e.f. 01.12.2019 or from the date of contract, i.e. 

14.01.2020 then definitely during the intervening period till 

the receipt of complaint on 16.05.2022 several inspections 

must have been conducted by the officers of respondents. 

But at any point of time no deficiency was found in the 

discharge   of   contractual   obligation   by   the   petitioner,  

particularly with regard to Clause 46 of the Contract. 

Thus, it is far from believable that for more than two and 

half   years   without   installation   of   weighing   machine,  

minerals were allowed to be mined by the respondents.

CRM-M-15092-2023 -13-

ii. Another   allegation   against   the   petitioner   was   that   in  

violation of terms contained in Clause 6 of the Contract  he 

used to sell mines, i.e. sand and gravel, at a rate higher  

than Rs.5.5 per cubic feet.

With regard to above, it is relevant to mention here that if 

that was a situation the compliant must have come from the 

persons,   who   purchased   above-said   minerals   from   the 

petitioner, but there is nothing on record to show that any 

complaint was received from any such person.

28. Be that as it may. For the sake of arguments even it assumed that

the above-mentioned findings recorded by the enquiry committee were based

on true facts, even then it has to be looked into as to whether on the basis of

above-mentioned allegations FIR for the commission of offence punishable

under Sections 379 of IPC and Sections 4(1), 21(1) of Mines and Minerals

(Development and Regulation) Act 1957 could have been lodged or not.

29. With regard to above, it is pertinent to mention here that to deal

with a situation with regard to breach of condition of various terms and

conditions, detailed in the contract, the mechanism was provided by the contract

itself. Clause 6(e) of the contract provided that:-

Violation of above points will result in cancellation of the

agreement and forfeiture of the security amount.

30. In addition to above, Clause 48 of the contract prescribed that:

“all   disputes   under   this   contract   shall   be   resolved  by

invoking   the   Arbitration   clause.   The   provisions   of  the

Arbitration   and   Reconciliation   Act,   1996   or   any   other

CRM-M-15092-2023 -14-

statutory law there under or modification thereof and for the

time   being   in   force   shall   apply   to   the   arbitration

proceedings. The independent claims of the party other than

one seeking arbitration as also the counter claims of any

party shall be entertained by the Arbitrator, also”. 

31. It   is   also   relevant   to   mention   here   that   the   contract   dated

14.01.2020 provided ample power to the respondent No.1 to deal with any kind

of violation of terms and conditions of concession of the contract executed in

favour of petitioner. In addition to above, clause 30 of the contract gave liberty

to the Government to prematurely terminate the concession in the following

circumstances:-

(a)  If the annual concession value or any other amounts due to 

the Government are not paid:

(b)  if  any  of   the   terms   and   conditions   of   the   concession  

agreement or conditions of grant or permission to undertake

mining by any other statutory authority/Competent authority

is violated;

(c)  if any of the provisions of these rules and other laws both 

Central and State as are applicable to mines and minerals, 

are not complied with.

Provided   that   in   case   of   default   in   payment   of  

Government dues such as concession money/royalty, dead 

rent or any  other dues payable under these presents, the  

concession may be terminated by the Director or any officer 

authorised   by   him   without   affording   hearing   to   the  

concessionaire after serving upon a notice to make good the 

payment within thirty days.

Provided further that the authorised officer may also 

at any time after issuance of the notice for default on  

account of non payment of dues, enter upon the said 

CRM-M-15092-2023 -15-

premises and detain all or any of the mineral or movable 

property therein and may carry away, detain or order the 

sale of the property so detained, or so much of it as will 

suffice for the satisfaction of the concession money or rent 

or   royalty   or   both   dues   and   all   costs   and   expenses  

occasioned  by the non-payment thereof.

32. Here it shall not be out of place to mention that Section 4(1) of

Mines and Minerals (Development and Regulation) Act, 1957 is relevant, which

is reproduced as under:-

Prospecting or mining operations to be under licence or lease.-

(1) [No person shall undertake any reconnaissance, prospecting or

mining operations in any area, except under and in accordance

with the terms and conditions of a reconnaissance permit or of a

prospecting licence [or of a exploration licence] or, as the case

may be, of a mining lease, granted under this Act and the rules

made thereunder]:

Provided   that   nothing   in   this   sub-section   shall   affect   any

prospecting   or   mining   operations   undertaken   in   any  area   in

accordance with terms and conditions of a prospecting licence [or

of a exploration  licence] or  mining  lease granted before the

commencement   of   this   Act   which   is   in   force   at   such

commencement:

33. The above-mentioned bare provisions contained in Section 4 of the

Act makes it abundantly clear that offence under Section 4(1) of Mines and

Minerals (Development and Regulation) Act, 1957 is made out against only

those persons, who indulge in mining operations without any mining lease. The

situation in the case in hand is altogether different. There is no dispute in the

case in hand that mining lease was not given to the petitioner. In the present

case if in violation of terms of contract, the petitioner had failed to install a

weighing machine at the pit-head, the redressal mechanism available to the

CRM-M-15092-2023 -16-

respondents was either to cancel the mining lease awarded to the petitioner, or

to approach the Civil Court for implementation of above-mentioned clause of

the contract. 

34. Similarly in case the petitioner was charging higher rates for the

sale of sand and gravel, according to Clause 6(e) the lease of the petitioner

could have been cancelled.

35. In the instant case it shall not be out of place to mention here that

as per contention of learned counsel for the petitioner, the above-mentioned

clauses were illegally invoked by the respondents, but due to intervention of the

Court when the respondents failed in their above-mentioned illegal act, they

resorted to filing present FIR, for which neither any ground is made out, nor the

essential ingredients meant for the commission of offence are made out. 

36. In the present case, it is also relevant to mention here that there are

allegations against the petitioner for the commission of offence punishable

under Sections 379 and 420 of IPC. However, in my opinion once licence for

mining of minerals was accorded to the petitioner the question of theft of

mineral does not arise at all and secondly in the absence of any description of

loss caused to anybody, the allegations of cheating are not made out. 

37. In view of above-mentioned facts and circumstances of the case in

my opinion the principles of law laid down by Hon’ble Supreme Court of India

in the case of Ch. Bhajan Lal (supra) are applicable, wherein it has been

observed that:-

i. Where the allegations made in the First Information Report 

or the complaint, even if they are taken at their face value 

CRM-M-15092-2023 -17-

and accepted in their entirety do not prima facie constitute 

any offence or make out a case against the accused.

ii. Where the allegations in the First Information Report and 

other materials, if any, accompanying the F.I.R. do not  

disclose a cognizable offence, justifying an investigation by 

police officers under Section 156 (1) of the Code except  

under an order of a Magistrate within the purview of Section

155(2) of the Code.

iii. Where the uncontroverted allegations made in the FIR or 

complaint and the evidence collected in support of the same 

do not disclose the commission of any offence and make out 

a case against the accused.

iv. Where, the allegations in the F.I.R. do not constitute a  

cognizable offence but constitute only a non-cognizable  

offence, no investigation is permitted by a police officer  

without an order of a Magistrate as contemplated under  

Section 155(2) of the Code.

v. Where the allegations made in the F.I.R. or complaint are so 

absurd and inherently improbable on the basis of which no 

prudent person can ever reach a just conclusion that there is

sufficient ground for proceeding against the accused.

vi. Where there is an express legal bar engrafted in any of the 

provisions of the Code or the concerned Act (under which a 

criminal proceeding is instituted) to the institution and  

continuance proceedings and/or where there is a specific 

provision in the Code or the concerned Act, providing  

efficacious redress for the grievance of the aggrieved party.

vii. Where a criminal proceeding is manifestly attended with  

mala  fide   and/or  where   the   proceeding   is  maliciously  

instituted with an ulterior motive for wreaking vengeance on

the accused and with a view to spite him due to private and 

personal grudge.

CRM-M-15092-2023 -18-

38. Taking   into   consideration   the   cumulative   effect  of   above-

mentioned discussions, in my considered opinion in the present case on the

basis of allegations contained in the FIR any offence under Sections 379 IPC

and Sections 4(1), 21(1) of Mines and Minerals (Development and Regulation)

Act 1957 is not made out and the filing of FIR against the petitioner is

apparently an abuse of power and misuse of process of law, because the

remedial action for the alleged violation has been prescribed in the contract

itself. Thus, in my considered opinion instant case is a case wherein extra-

ordinary jurisdiction vested in this Court should be exercised to protect the

valuable rights of the petitioner. Hence, it is hereby observed that the present

petition has got merit and deserves to be accepted.

39. In view of above-mentioned observations, the present petition is

hereby allowed and the FIR No.100 dated 10.10.2022, under Sections 379 IPC

and Sections 4(1), 21(1) of Mines and Minerals (Development and Regulation)

Act 1957, Police Station Kiratpur Sahib, District Rupnagar is hereby quashed. 

40. The present petition stands allowed accordingly. 

                           (SURYA PARTAP SINGH)

          JUDGE

31.08.2026

vipin

Whether speaking/reasoned Yes/No

Whether reportable Yes/No