SRI ANKARAJU Vs. THE 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 Sections 21(4) , 21(4A) of Mines and Minerals Development of Regulation Act, 1957 and Rules 42(1), 43(2), 31(R)(13) of the Karnataka Minor Mineral Concession Rules, 1994 r/w Section 379 of IPC registered in respondent police station Crime No.233/2016.

(2.) The case of the prosecution is, the petitioner was transporting sand in his bullock cart illegally and on coming to know about the same, the complainant along with his staff and panchas went to the said place and on seeing them, the petitioner by leaving the bullock cart there itself ran away from the spot. On the basis of the said complaint, case was registered.

(3.) 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.