RAVI Vs. STATE BY MELUKOTE POLICE STATION

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri A.V.Ramakrishna, for petitioner and Sri K.Nageshwarappa, learned HCGP for respondent is present.

(3.) The petition is filed under Section 482 of Cr.P.C. against the order passed in Crl.R.P.No.25/2020 by Principal Sessions Judge, Mandya dated 18.02.2020, whereby the learned judge dismissed the revision petition filed under Section 397 of Cr.P.C. and confirmed the order dated 17.01.2020 passed in Crime No.128/2019 by Civil Judge and JMFC Pandavapura, for the offence under Sections 42, 44 of Karnataka Minor Mineral Consistent Rule -1994 and Sections 21 , 4(1) , 4(1A) of Mines and Minerals Regulation of Development Act -1957 and Section 379 of IPC.