SRI PUTTAIAH @ PUTTANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent-State.

(2.) The petitioner apprehends arrest by the respondent-police in their Cr.No.41/2017 for the offences under section 379 of IPC, Rules 42(1), 44(6) of Karnataka Mines and Minerals Concession Rule 1994 and sections 4(1), 4(A), 21(1) of MMDR Act, 1957.

(3.) The allegation is, the Tractor bearing Reg. No.KA-07-TA-3017 under the ownership of this petitioner was found loaded with sand for the purpose of transportation.