- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 14.01.2018 bearing Case Crime No.018 of 2018 pending investigation at Police Station Kotwali Chunar, District Mirzapur pertaining to the offences under Sections 4/21 of Mines and Minerals Act and section 3 of Public Property Damages Act.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner with regard to allegations contained in the first information report.;