LAXAMAN Vs. STATE THROUGH HORTI POLICE STATION

JUDGEMENT

(1.) Criminal Petition No.201160/2021 is filed under Section 439 of Cr.P.C. by Accused No.3.

(2.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent/State.

(3.) The first informant namely the PSI of Horti Police Station, Vijayapur has lodged a complaint alleging that on 17.07.2021 at about 2.00 p.m., he received a credible information that accused No.1, owner of Sai Stone Crusher, Sonakhalli Village is making preparations to blast the stones illegally for mining activities, without obtaining any license or permit from the Government. Immediately, he along with his staff and panch witnesses went to the spot at about 3.30 p.m., He noticed one Mahadev Chougale - Manager of Sai Stone Crusher, present at the spot, who informed him that as per the instructions of accused No.1, mining activities using explosive substances are being carried.