SRI VENKATESH Vs. STATE BY THILAK PARK POLICE

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner/accused on bail in the event of his arrest for the alleged offences punishable under Section 379 of IPC r/w Section 21(1) , 21(4A) of the MMDR (Mines and Minerals Regulation of Development) Act , 1957 and under Section 177 , 192(A) of the Indian Motor Vehicles Act, 1988, registered in respondent police station

(2.) The allegation of the prosecution as per the complaint averments is, credible information was received that a person parked a tractor and trailer loaded with sand and he intend to transfer the sand to have unlawful gain. Immediately, the complainant went to the spot along with staff and panchas and he has seen the tractor bearing Reg. No.KA-40-1686 attached with a trailer and it was loaded with the sand. The same was seized in the presence of panch witnesses. The person after seeing the police ran away from the place.

(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.