G N VISHWANATHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of their arrest, they be released on bail for the offences punishable under Sections 4(1), 4(1A) and 21(1) of Mines and Minerals Regulation of Development Act and Section 9B(2) of Explosive Act, 1884, registered in respondent Police Station.

(2.) The allegation of the complainant in the complaint is that the accused persons were excavating mines and minerals without any licence. So mahazar was drawn in this regard. The complainant has seized one jock hammer, kg small wire, one piece of stone and two rubber swings in the presence of panchas.

(3.) I have heard the learned Counsel appearing for the petitioners-accused and the learned High Court Government Pleader appearing for the respondent-State.