MR MOHAMMED Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 and 2 under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of their arrest, they be released on bail for the offences punishable under Sections 379, 465 and 471 of IPC and Sections 4(1), 4(1A) and 21(1) 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 petitioners-accused Nos.1 and 2 and the learned High Court Government Pleader appearing for the respondent- State.

(3.) The prosecution case is that the petitioners were involved in transporting sand illegally without having any valid documents and thereby they have committed the alleged offence.