Harsh Kumar, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire criminal proceedings of Complaint Case No. 6323 of 2016, under sections 4/21 Mines and Mineral Act, 1957, P.S. Baghpat, District Baghpat (State Vs. Gulzar), pending in the Court of Chief Judicial Magistrate, Baghpat.
(3.) Learned counsel for the applicant contends that the impugned order is a proforma order passed by the learned Magistrate without due application of mind in cyclostyled manner; that passing of such in cyclostyled proforma summoning order is unwarranted under law, as it has been passed over a proforma, by filling the gaps.;