SRI. RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioner/accused No.3 under Sec. 438 of Crimial P.C. seeking direction to respondent - police station that in case of his arrest for the offences punishable under Sections 44 (3) and 42 of Karnataka Minor Mineral Concession Rule and u/s 4 (1), 4 (1A) and 21 (4) of Mines and Minerals Regulation of Development Act , 1957 and Sec. 379 of IPC, registered in respondent - police station, Crime No.82/2017.

(2.) Heard the arguments of learned counsel appearing for petitioner/accused No.3, so also the arguments of learned High Court Government Pleader for the respondent - State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials placed in the case.