K SUBRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners are accused for offences punishable under Sections 120b, 466, 468 and 471 IPC and under Sections 4 (1) r/w 21 (1) of Mines and Minerals (Regulation and Development) Act, 1957. The learned Magistrate has taken cognizance of the case and it is pending in C. C. No. 10 of 2000 for trial.

(2.) THE case of the prosecution is that on 27. 5. 1996 at about 12. 30 a. m. the accused were found transporting granite stone to tuticorin Harbour by using forged documents. On the strength of the complaint given by the Assistant Director of Mines, the case has been taken on file.

(3.) LEARNED Counsel appearing for the petitioners relied on Section 22 of Mines and minerals (Regulation and Development)Act, which says as follows: