SANTOSHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for quashing of entire proceedings filed against the petitioner in Halageri P.S. Crime No.97/2017 pending on the file of Principal Civil Judge (Jr.Dn.) and CJM Court, Ranebennur, for the alleged offences under Section 44 of the Karnataka Minor Mineral Consistent Rule, 1994 ('KMMC Rules', for short) as also under Section 4(1A) , 21 of Mines and Minerals (Development and Regulation) Act , 1957 (' MMDR Act ' for short) and under Section 379 of Indian Penal Code.

(2.) The petitioner is stated to be a resident of Kotihal village of Ranebennur Taluka, allegedly doing agriculture. He also claims to be running an Industry for preparation of artificial sand in the name of M/s.Lucky Artificial Sand Industries at Kotihal village.

(3.) Sri. M. B. Gundawade, learned counsel for the petitioner would submit that: