SAHEBLAL S/O MOHAMMADSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 482 of Cr.P.C. seeking quashment of the order of taking cognizance and issue of process dated 11.01.2016 passed in Criminal Case No.6/2016 (Arising out of Muddebihal Police Station Crime No.198/2014) for the offence punishable under Section 379 of IPC and Sections 4, 4(1), 4(a), 21(4)(a) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'MMDR.Act 1957') besides Rules 3, 36, 42 r/w Rule 44 of the Karnataka Minor Mineral Concession Rules, 1994 (for short 'KMMC Rules 1994') against the petitioner.

(2.) Factual matrix of the petition are as under:

(3.) I have heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for the respondents and perused the records of the case.