(1.) Sri.Praveen K.Uppar learned HCGP accepts notice for the respondent. With consent of both parties, the matter is taken up for final disposal.
(2.) The respondent police registered Crime No.19 of 2016 against the petitioners and 3 others for the offences punishable under Sections 4(1A) & 21 of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'MMDR Act'), Section 16 of the Karnataka Regulation of Stone Crushers Act, 2011 and Section 379 of the Indian Penal Code, 1860 (for short 'IPC'), etc.
(3.) The allegations against the petitioners and co-accused are that they were illegally quarrying / stocking / transporting stones, the Government property without valid permit, evading payment of required royalty and thereby they have committed theft of Government property / stones and which constitute the offences punishable under Section 379 IPC, Sections 4(1A), 21 of the MMDR Act and under Section 16 of the Karnataka Regulation of Stone Crushers Act, 2011.