RAM DAS NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 has sought for quashing the entire proceedings in Crime No.26/2019 registered at Hosahalli Police Station, Kudligi Taluk for the offence punishable under Section 379 I.P.C.

(2.) The facts in nutshell are that on the complaint filed by the Revenue Inspector, the police have registered the case. The allegations are that on 09.03.2019 afternoon at about 2.00 p.m. the complainant-Revenue Inspector on receiving the credible information went to the spot along with staff and police officials near Chikkajogihalli Thanda and noticed that about 10 tonnes of sand was stored in the open land of petitioner-Ramdas Naik. On enquiry, it was learnt that the sand was stolen and illegally stored by the petitioner in collusion with the contractor for the purpose of constructing a community hall thereby the petitioner-accused has committed the offence punishable under Section 379 I.P.C.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondents. Perused the prosecution records.