AYYANNAGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are accused Nos. 1 and 2 in Crime No. 247/2014 of Arakalgud Police Station, Hassan District for the offences punishable under Sections 379 and 511 of IPC and Sections 42 and 44 of the Karnataka Minor Mineral Concession Rules, 1994

(2.) THE allegation against them is that they were the drivers of two tractors bearing registration No. KA 13 M 6210 and KA 13 N 3364 and were loading the sand illegally to these tractors. On seeing the police who raided the said place, they ran away and thus they were not available for further investigation. The petitioners are apprehending their arrest at the hands of the respondent -police. Hence, the present petition by the petitioners seeking anticipatory bail.

(3.) IN this view of the matter, petition is allowed and anticipatory bail is granted to the petitioners in Crime No. 247/2014 on the file of Arakalgud Police, Hassan District for the above said offences, subject to the following conditions: - -