NANDEESHA Vs. STATE BY SAKALESHPURA POLICE

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused No.5 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the alleged offences punishable under Section 4(1) , 21(1) of the MMDR (Mines and Minerals Regulation of Development) Act , 1957, and Section 379 of IPC, registered in respondent police station

(2.) The brief facts of the prosecution case as per the complaint averments is three lorries near Ballupete check post bearing Reg. No.KA-51-8119, KA-18-A8585 and KA-01-D-1899 were loaded with sand without paying the royalty to the government and on seeing police officers all these persons ran away from the spot. The lorries along with sand were seized by the police in the presence of panch witnesses under the mahazar, then complaint came to be lodged and FIR is registered.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.5 and also the learned High Court Government Pleader appearing for the respondent-State.