LOLAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONERS are the owners of the vehicles bearing Reg.No.KL-13-U-4098 and KL-07-bc-Temp-8121 respectively. The issue involved in this case is, whether the petitioners who have been proceeded against in respect of the offences under the Mines and Mineral ( Development and Regulation ) Act, 1957 and the Kerala Minor Mineral Concession Rules, 1967 and are entitled to have the offence compounded in view of the desire expressed from their side in this regard.

(2.) HEARD the learned Government Pleader as well.

(3.) A question arose before this Court as to whether the prosecution proceedings could be pursued further, once the offence is compounded in accordance with the relevant provisions. This issue has already been considered and decided by this Court in 2013 (1) KLT 600 ( Digil v. Sub Inspector of Police), holding that, once the offence is compounded, there cannot be any further prosecution proceedings.