SRI. RAMAKRISHNA V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release him on bail in the event of his arrest for the offences punishable under Section 379 of IPC and Sections 21(4), 21(4A), 4(A) and 4(1) of Mines and Minerals (Development and Regulation) Act , 1957 and Rule 42(1), 44(6) of Karnataka Minor and Mineral Concession Rule, 1994 registered in respondent police station

(2.) The prosecution case is that the present petitioner was transporting granite blocks in the vehicle without having permit or license and thereby he has committed the alleged offence.

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