GURAPPA S/O. KAREPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending arrest in Crime No.153/2018 of Nelogi Police Station, Kalaburagi, registered for offence punishable under Section 379 of IPC and Section 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'MMDR Act'), the petitioners have preferred this petition under Section 438 of Cr.P.C. seeking anticipatory bail.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State.

(3.) It is alleged by the prosecution that the accused/petitioners have committed theft of sand from the bank of Bheema river and stored in the land bearing Sy.No.273/1 of Ankalaga Village and thereby committed the aforementioned offence.