MR PRABHAKAR POOJARY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned SPP-II for the State.

(2.) Perused the records.

(3.) The petitioners are arraigned as accused Nos.3,4 and 5 in C.C.No.105/2017 arising out of Crime No.83/2016 pending on the file of Addl. Civil Judge and JMFC, Belthangady, for the offence under Sections 3, 36, 42 and 44 of The Karnataka Minor Mineral Concession Rules, 1994 and Sections 4, 4(1A), 21(4), 21(4A) of The Mines and Minerals (Development and Regulation) Act, 1957 and Section 379 of the Indian Penal Code.