SHABBIRAHAMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP.

(2.) Though this matter is listed for admission, with the consent of the counsel for both the sides, it is taken up for final disposal.

(3.) The petitioner is the accused No.4, who is the owner of the vehicle bearing No.KA-34/9664. It is the case of the prosecution that on 13.04.2016 at about 12.00 p.m. on credible information the complainant went to the spot and found nine vehicles in the back of Ghtaprabha river and out of those vehicles two vehicles were loaded with sand and yet to load the other vehicles and the accused persons, who were there at the spot tried to run away from the place and the complainant chased them and apprehended two persons and two persons revealed their names and also the name of the owner and hence, the complaint is registered against this petitioner and also other accused persons for the offence punishable under Sections 4(1), 4(1A) and 21 of MMDR Act and Section 379 of IPC. The police have investigated the matter and filed the charge sheet against 12 accused persons and at the initial stage registered the case against only four persons.