B.M. SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused No.1 and 2 in C.C.No.189/2018. Senior Geologist, Department of Mines and Geology, has presented a complaint under Section 200 Cr.P.C. against petitioners herein alleging violation of penal provisions of Mines and Minerals (Development and Regulation) Act , 1957 (' MMDR Act ' for short) and Karnataka Minor Mineral Concession Rules, 1994 ('KMMC Rules' for short).

(2.) Learned Magistrate having taken cognizance of the offences has issued process on 9th May 2018. Petitioners are owner and driver of the vehicle allegedly involved in illegal mining of sand. They have sought anticipatory bail in this petition.

(3.) Heard Shri. Gopi K.J., learned advocate for petitioners and Smt. K.P.Yashodha, learned HCGP for the State.