RAVEESHAIAH R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Section 438 Cr.P.C. seeking their release on anticipatory bail in the event of their arrest for the offences punishable under Section 379 of IPC and Section 21(1) of Mines and Minerals (Regulation and Development) Act and Rule 44(1) of the Karnataka Minor Mineral Concession Rules registered in respondent - Tumakuru Rural Police Station -Tumakuru

(2.) Brief facts of the prosecution case is that the present petitioners were transporting the sand illegally without possessing the permit and licence from the competent authority. The allegation is that the driver of the vehicle i.e., Tractor stopped the vehicle and ran away after seeing the Police.

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