MOHAMMAD NAWSHAD ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.4169/2020 has been filed by petitioner-accused No.3 in Crime No.44/2020, Criminal Petition No.4163/2020 has been filed by petitioner-accused No.5 in Crime No.46/2020, Criminal Petition No.4168/2020 has been filed by petitioner-accused No.3 in Crime No.45/2020 of Kankanady Police Station under Section 438 of Cr.P.C. to release him on bail in the event of his arrest, (pending on the file of 7th JMFC Court, Mangalore City, Dakshina Kannada), for the offence punishable under Section 379 of Indian Penal Code.

(2.) I have heard the learned counsel Sri.Kethan Kumar for the petitioner-accused virtually and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that when the respondent police were on patrolling duty on 17.5.2020 at about 8.55 a.m. they found the tipper lorry coming with load of sand. When they stopped the vehicle and inspected they found that the lorry loaded with sand and on enquiry the driver of the said vehicle informed that he has not having any permit or licence and they were transporting the sand illegally. Immediately, the said vehicle has been seized and a case has been registered.