MAHAMMAD RAFEEQESAB S/O PAKKIRSAB HARUGERI AND ORS Vs. POLICE OF KARNATAKA, BY SHIRAHATTI POLICE STATION AND ORS

JUDGEMENT

(1.) The petitioners have called in question registration of case in C.C.No.129/2010 against them, for the offences punishable under Sec. 21 of the Mines and Minerals (Regulation and Development) Act, 1957 (hereinafter referred to as 'the MMRD Act' for short) and Sec. 379 of Penal Code and also called in question the order dated 19.05.2010, issuing summons.

(2.) Sri. P. H. Gotkhindi, learned HCGP takes notice for the respondents.

(3.) The petition is heard, admitted and taken up for final disposal.