HARISH Vs. STATE BY BALEHONNUR POLICE STATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP.

(2.) Learned HCGP has not filed any objection opposing the petition.

(3.) On going through the records, it is seen that FIR came to be registered by the Balehonnur police on 03.03.2017 in Cr.No.21/2017 against two accused by name Praveena(A1) and Harisha (A2) under Section 379 of IPC and Sections 4(1A), 21 of Mines and Minerals Regulation of Development Act, 1957. As per the FIR, the offence is stated to have taken place on 03.03.2017 between 9.50 and 9.51 p.m. The FIR is registered on the same day at 11.35 p.m. Sri Rajashekar K.V., PSI of Balehonnur Police Station is the complainant. In the complaint, it is stated that on credible information the complainant along with police staff were on patrolling duty and at about 9.50 p.m. they spotted a lorry and on seeing the police, two inmates jumped out of the vehicle and fled away, and on inspection they found that the said lorry bearing Reg.No.KA-18-A-9873 was used for transportation of the sand.