SIDDALING Vs. STATE

JUDGEMENT

(1.) THIS petition is filed under Section 482 of the Code of Criminal Procedure seeking to quash the proceedings pending on the file of Chief Judicial Magistrate at Yadgir, in C.C. No. 238/2012.

(2.) THE fact is, 'petitioners are charge sheeted for the offence punishable under Section 447 of IPC and 192(A) of the Karnataka Land Revenue Act. The allegation against them is that, they trespassed the Government land bearing Sy. No. 184 and were found carrying on illegal mining near Karibetta in Kanekal village on Yadgir -Raichur road.

(3.) AS against this, Sri. S.S. Aspalli, learned Government Pleader for the State submits that, since the petitioners were found running a quarry in the land, which was not allotted to them, a case under Section 447 of the IPC and Section 192(A) of the Karnataka Land Revenue Act is made out against them and the Tahsildar being the responsible officer of the State, is the competent person to lodge complaint with the Police.