UMADEVI AND ORS. Vs. POLICE SUB-INSPECTOR, LOKAYUKTA

JUDGEMENT

(1.) The petitioner in this petition filed under Section 482 of Cr.P.C. seeks to quash the complaint, FIR and entire further proceedings in Crime No. 5/2014 of Lokayukta Police Station and pending on the file of Prl. District & Sessions Judge, Raichur.

(2.) I have heard the learned counsel for the petitioners and learned Special Public Prosecutor for the respondent and have perused the complaint dated 25.07.2014 lodged by the Dy. S. P. of Karnataka Lokayukta with the Police Inspector, Karnataka Lokayukta respondent herein and the FIR submitted by the said Police Inspector to the Special Court, Raichur.

(3.) The learned counsel for the petitioners submits if any offence punishable under the Mines and Minerals (Development and Regulation) Act, 1957 (for short hereinafter referred to as :MMDR Act") or any rules made thereunder is alleged to have been committed no Court shall take cognizance of the same in the absence of a complaint in writing made by a person authorized in this behalf by the Central Government or the State Government as per Section 22 of the said Act.