ARJUN YALLAPPA GHASTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Praveen K.Uppar learned HCGP accepts notice for the respondent. With consent of both parties, the matters are taken up for final disposal.

(2.) Though, al l these cases arise out of different Crime numbers of different pol ice stations and pending before different Courts, since issue involved in the cases is only question of law and the same is common in al l these cases, they are taken up together for disposal by this common order.

(3.) The respondent police in all these cases registered criminal cases against the respective petitioners for the offences punishable under Sections 4, 4(1A), 21, 42 read with Section 22 of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'MMDR Act') and under Rules 3, 32 and 44 of the Karnataka Minor Mineral Concessions Rules, 1994 (for short 'Rules') and Section 379 of the Indian Penal Code, 1860 (for short 'IPC'), etc. For the purpose of brevity and convenience, the particulars of the Crime number, police station, name of the complainant and his designation are set out in the tabular column below: