MERAJ UL HAQ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Chamarajanagar Rural Police Station Crime No.252/2016 for the offences punishable under Sections 21(1) of MMDR (Mines and Minerals Regulation of Development) Act, 1957 and Sections 42(3), 42(5), 43 of Karnataka Minor Mineral Concession Rule, 1994, beside Section 420 of IPC. Hence, this petition among the grounds urged therein.

(2.) Heard the learned counsel for the petitioner as well as the learned HCGP for the respondent.

(3.) Learned counsel for the petitioner during the course of his arguments has contended that, on filing of the complaint by the Geologist, case has been registered in Chamarajanagar Rural Police Station Crime No.252/2016 for the alleged offences as stated therein in detail. It is alleged in the complaint that the petitioner/accused himself furnished false information and loaded to transport black granites in lorry bearing registration No.KA-10-B-9793 and distance between Vaddalagapur Village of Chamaranagar Taluk to factory situated at Hosuru of Tamil Nadu in order to issue permit. It is further contended by that the respondent has lodged a false complaint against the petitioner just to harassment to him. He has further contended that the petitioner is an innocent person for the alleged offences and he has not at all committed the alleged offences, despite of it the respondent Police are making hectic efforts to arrest the petitioner/accused. He has lastly submitted that petitioner is the permanent abode of Chamarajanagar Town and having respect in the eye of society, moreover, petitioner is ready to abide by any terms and conditions imposed by the Court. Hence, considering the grounds urged in the petition and praying for bail.