KALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed under Section 482 of Cr.P.C. seeking to quash the proceedings in C.C.No.335/2018 pending on the file of the Civil Judge and JMFC, Navalgund against the petitioners for the offences punishable under Section 4(1) read with Section 21 of Mines and Minerals Regulation of Development Act, 1957 (for short the 'MMDR Act') and Rules 3, 32 and 44 of Karnataka Minor Mineral consistent Rule, 1994 (for short 'KMMC Rules').

(2.) The brief facts of the case are as follows:

(3.) The petitioners have stated that they have been falsely implicated in the case at the instance of the police authority. The police authorities have no jurisdiction to register the complaint and carry out the investigation and file the final report and therefore the charge sheet filed by the police is liable to be quashed.