MR MOHAN P Vs. THE STATE

JUDGEMENT

(1.) This petition is filed by the petitioner 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 379 , 465 , 468 and 471 of IPC and Section 4(1), 4(1A), 21(1) and 21(4) of M.M.R.D. Act and Rule 42 and 44 of K.M.M.C. Rules, registered in respondent Police Station.

(2.) I have heard the learned Counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The prosecution case is that the petitioner was involved in transporting sand illegally without having any valid documents and thereby he has committed the alleged offence.