D SUDHARSHAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed seeking to quash the proceeding in Cr. No. 590 of 2005 pending on the file of the respondent-police. The said case has been registered against the petitioner for offences punishable under Section 4 (1-A) r/w 21 of Mines and Mineral Act, 1957 and under Section 379 IPC.

(2.) THE case of the prosecution is that on 8.12.2005, the petitioner alleged to have committed theft of sand and on the strength of the complaint given by the Village Administrative Officer, the present case has been registered.