GOURAV H.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 in CC No.1440/2023 pending before the Court of Civil Judge and JMFC, Malavalli, arising out of PCR No.267/2023 registered for the offences punishable under Ss. 4(1), 4(1A) and 21 of the Mines and Minerals (Development and Regulation) Act, 1957 (Amendment Act, 2015), and Rules 3(1), 42(1), 43(A1) and 44 of the Karnataka Minor Minerals Concession Rules, 1994 (Amendment Rules, 2020), are before this Court under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) A private complaint in PCR No.267/2023 was filed before the jurisdictional Court of Magistrate against petitioners herein for the aforesaid offences by the Senior Geologist, Department of Mines and Geology, Mandya. Learned Magistrate after taking cognizance of the alleged offences had initially issued summons to accused and thereafter had issued NBW against accused. Apprehending arrest in the case, petitioners had filed Crl.Misc.No.724/2024 before the jurisdictional Sessions Court which was rejected on 23/11/2024. Therefore, they are before this Court.