KUMARA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner who is accused No. 2 and learned Government Pleader for the respondent.

(2.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of a case registered against the petitioner in Cr.No.89/2015 on the file of respondent - Police Station. Offences are punishable under Sections 21(4) and 21(4A) of MMRD Act and under Rule 42(1), 43(2), 31R(13) of KMMCR and Section 379 of IPC.

(3.) Learned counsel for the petitioner, during the course of arguments, has contended that the complainant - Police Officer has filed a complaint alleging that on 9/4/2016 he received an information that some persons were transporting sand in a tractor from Suvarnavathi river. When they reached the spot, they found a tractor and a car and the driver of the tractor, ie., the petitioner fled from the spot. It is further contended by the learned counsel for the petitioner that the respondent has lodged a false complaint against the petitioner. He has further contended that the petitioner is ready to abide by any conditions imposed by the Court and hence prays that he be granted anticipatory bail by allowing the petition.