SRI HANUMANTHEGOWDA @ PRAKASH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) The first respondent - Police, on the basis of the information given by the second respondent, have registered a case in Crime No.183/2017 under the provisions of the Karnataka Minor Mineral Concession Rules, 1994 and Karnataka Mines and Minerals (Regulation and Development) Act , 1957 and Rules thereunder and started the investigation in this regard [hereinafter it is referred to as 'MMRD Act' for short].

(3.) The learned counsel for the petitioners strenuously contends that the police have no jurisdiction to register any case and investigate for the offences alleged under the above said enactments, in view of the special provisions contained under the said Act.