K C MURGESH Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) THIS batch of four petitions under Section 482 of the Cr. P. C. is being disposed off by this common order since their disposal depends upon identical points raised herein.

(3.) THESE petitions are directed against the prosecution of the respective petitioners by the respondent-police for an offence under Section 188 of the IPC on the charge that, on the respective dates and time mentioned In the respective FIR, sent to the Court below, they were found to have had transported the sand loads in their respective lorries in violation of the order dated 18-1-2000 promulgated by the Taluk executive Magistrate of Malavalli Taluk in Mandya District, purported to be under Section 144 of the Cr. P. C. prohibiting the transportation of sand loads from the places and along the routes mentioned therein,