ANIL V SALGONKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition, filed under section 482 of the code of Criminal Procedure, 1973, is directed against order dated 12. 2. 2007 of the Learned Judicial Magistrate, first Class, Margao by which exemption sought for by the petitioner has been refused.

(2.) The petitioner is the Managing Director of M/s. S. Kantilal and Company pvt. Ltd. , who alongwith the Chief Superintendent of mines and the Mines Manager of Melca dongor Mines is being prosecuted for an offence punishable under Rule 58 read with rules 13 (1) , 25 and 46 of Mineral Conservation and Development Rules, 1988.

(3.) There is no dispute that the case filed against the petitioner and the said two accused is a summons triable case. The case has been filed by the Deputy controller of Mines.