BANAPPA SIDDAPPA VADER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No.1 and 2 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Section 22 of the Mines and Minerals (Development and Regulation) Act , 1957 ('MMDR' Act, for short) and Section 44(1) of Karnataka Minor Mineral Concession Rules ('KMMC' Rules, for short) registered in C.C.No.415/2019.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State and perused the records.

(3.) The learned HCGP has opposed the bail petition orally.