VEERABHADRAIAH K.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner/accused No. 1 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent -police to release the petitioner on bail in the event of his arrest for the offences punishable under Section 379 of IPC, under Sections 3, 42, 43, 44 of Karnataka Minor Mineral Consistent Rule, 1994, and under Sections 4(1A), 21(1), 21(2), 21(3), 21(4), 21(5) of MMDR (Mines and Minerals Regulation of Development) Act, 1957, registered in respondent police station Crime No. 100/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 1 and also the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, the learned High Court Government Pleader, during the course of his arguments submitted that prosecution materials prima -facie show that petitioner along with other accused persons involved in extracting the stone quarry in the land bearing Sy. No. 114 of Halugondanahalli Village. He has submitted that petitioner and other accused persons without having any valid licence or permit involved in extracting stones from the quarry and thereby they have committed the alleged offences. Hence, he has submitted that petitioner is not entitled to be granted with bail.