RAJU ALIAS LOTTERY RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned HCGP for the respondent-State in respect of anticipatory bail sought by the petitioners who are involved in Cr.No.167/12 registered for the offences punishable under Sections 379, 420 of IPC and Sections 43(3), 44, 31(6) Sub Rule 12 and 17 of Karnataka Minor Mineral Consistent Rule, 1994.

(2.) HAVING regard to the complaint allegations and the petitioners said to have stocked sand worth Rs.1,04,100/-, in my view, petitioners can be granted anticipatory bail by imposing conditions to safeguard the prosecution interest.