JAGADEESH S.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are seeking bail in Crime No.43/2020 of Aldur Police Station of Chikkamagalur District. The said case is registered against the petitioners and the third accused for the offences punishable under Sec. 21 of Mines and Minerals Regulations and Development Act, 1957 and Ss. 379, 420, 188 read with Sec. 34 IPC on the basis of complaint of Smt.Sunitha K.R., PSI of Aldur Police Station.

(2.) It is alleged that the petitioners in violation of their permit extracted the sand from the creek situated near Aldur village stealthily and had stored 20 tractor loads of stolen sand in the land of the third accused. It is alleged that the said sand and the vehicles used in connection of the offence were seized.

(3.) Petitioners are in judicial custody since 23/3/2020. The major offence alleged against the petitioners carries imprisonment up to 7 years. The material part of the investigation is over and incriminating materials are already seized. Therefore, it is a fit case to grant bail to the petitioners. Therefore, the petition is allowed.