SRI. MAHAMMAD SHIRAJ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the Respondent-State. Perused the orders impugned in this petition.

(2.) This petition is filed seeking for relaxation of the condition imposed in Crl. Misc. No.1168/2017 on the file of the Principal Sessions Judge, D.K. Mangaluru, wherein the Court has imposed condition No.1, in the following manner:

(3.) The offences alleged are under Sections 3, 36 and 42 of Karnataka Minor Mineral Consistent Rules, 1994 ( for short, KMMC Rules) and under Sections 4, (1)(A) and 21(4) of Mines and Minerals Development and Regulations Act , 1957 ( for short, MMDR Act ) 1957, and also under Section 379 of IPC.