MUNIYAPPA SETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Govt Pleader is directed to take notice for the respondent.

(2.) The petitioner is the owner of the lorry bearing No. KA -07, A -2314 which is seized under the mahazar in the case registered by the respondent - police for the offences punishable u/S. 21(1) of the MMDR Act, 1957 and u/Ss. 42 and 43 of KMMCR corrected v/o dated 2.2.2016 Act and 379 of IPC.

(3.) As per the complaint allegations, the above lorry along with five other lorries were found loaded with sand. They were attempting to transport the sand illegally, though sand mining and its transportation in the Chikkaballapur District is banned. By the time the revenue inspector attempted to raid the spot, the drivers disappeared and the lorry was seized under the mahazar.