YALLAPPA BHAGAVANT SAYANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner being aggrieved by the order dated 28.06.2019 passed by the XII Additional District and Sessions Judge, Belagavi sitting at Gokak in Crl.Misc.No.1319/2019.

(2.) The case of the complainant is that the petitioners are illegally transporting the sand in a tractor and trailer bearing IPY5045DCJA05641 and Engine No.PY3029D494699 from Typasi stream towards Yadawad on 25.10.2018 and accordingly, conducted raid and seized the vehicle. The petitioners have escaped from the complainant. The complainant has filed a complaint against the petitioners. The learned Additional JMFC, Gokak took cognizance for the offences under Sections 4(1)(1A), 22, 42, 21 of MMDR Act. The petitioner being apprehended of their arrest filed Criminal Misc.No.1319/2019 before the XII Additional District and Sessions Judge Belagavi sitting at Gokak and the same is rejected on 28.06.2019. The petitioners being aggrieved by the said order filed this petition.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader and perused the records.