LINGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned HCGP for respondent-State and perused the material on record.

(2.) Crime No.219/2022 of Ranebennur Rural Police station is registered for the offence punishable under Sec. 379 of IPC against the driver and owner of Tipper vehicles bearing No.KA-50/A-0111 and KA-27/B-0184 alleging that in both the vehicles, the accused were loading sand and they were trying to transport it without any legal pass/permit.

(3.) The complaint is lodged by the Police Inspector of Ranebennur Rural Police Station averring that on 04 11.2022 at about 8.30 a.m., he received a credible information about illegal excavation and transportation of sand from the bank of Tungabhadra river and therefore, he went to the spot along with his staff and panchs and noticed that sand was being loaded into two vehicles. It is further alleged that the drivers of the vehicles as well as the workers who were loading the sand escaped from the spot after seeing the Police. About 5 cubic sand valued at Rs.4,500.00 each was found loaded in the vehicles bearing No.KA-50/A-0111 and KA-27/B-0184. The sand as well as the vehicles were seized under a mahazar in the presence of panch witnesses.