V. SELVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C. for setting aside the order of taking cognizance dtd. 8/6/2018 in C.C.No.76/2010 passed by the Principal Civil Judge and JMFC, Chikkanayakanahalli for dismissing the discharge application and also to set aside the order dtd. 28/11/2022 in Crl.R.P.No.10020/2018 passed by the V Additional District and Sessions Judge, Tiptur.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent Nos.1 and 2.

(3.) The case of the prosecution is that on the complaint filed by the one Jayappa, the Deputy Director of Mines and Geology Department, Tumkur on 25/2/2006 before the Chikkanayahalli Police alleging that this petitioner is said to be a Contractor working under M/s. Balaji Mining produce Company illegally extracted the Iron ore and transported along with the other mining companies belongs to one Basanth Poddar of Mining Licence No.2187. After filing the complaint, the Police investigated the matter and filed the charge sheet. The petitioner have filed application before the Magistrate under Sec. 239 of Cr.P.C for discharging the petitioner which came to be dismissed and also filed revision which is also came to be dismissed. Hence, the petitioner is before this Court.