SRI MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of his arrest, he be released on bail for the offences punishable under Sections 4(1A) and 21 of M.M.R.D. Act and Section 379 of IPC, registered in respondent Police Station Crime

(2.) The prosecution case is that the petitioner was transporting sand in a tractor and trailer without having any valid documents like permit and the licence. The vehicle was intercepted by the police and after seeing the police, the petitioner ran away from the place of incident. On the basis of the said complaint, the case was registered by the respondent police.

(3.) I have heard the learned Counsel appearing for the petitioner-accused No.1 and the learned High Court Government Pleader appearing for the respondent-State.