VITHAL Vs. THE STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - Police.

(2.) Petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioner on bail in Crime No.151/2017 of Indi Rural Police Station registered for the offence punishable under Section 379 of IPC, under Section 4 and 4(1) of MMDR Act, and under Section 3(1), 42 & 31(R) of Karnataka Minor Mineral Concession Rules.

(3.) The case is registered on the basis of complaint lodged by one S.Mohan, Officer of Mines and Geology, Vijayapuara on 08.08.2017 regarding illegal transport of sand by using Haiwa Tipper vehicle bearing registration No.KA-28/C-5046 carrying 4 brass of sand worth Rs.8,000/-, on Salotagi-Indi road near Salotagi village.