SIDDAMARIYAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No. 2 seeking his release on bail for the offence punishable under Section 44, 42(1) of Karnataka Minor Mineral Consistent Rules, 1994 and Section 379 of IPC in Crime No. 88/2016 of Javagal Police Station.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No. 2 and also the learned High Court Government Pleader appearing for the respondent/State.

(3.) It is the contention of the learned counsel for the petitioner that he is the owner of the lorry, he is nothing to do with the alleged crime and the transportation of the size stones, he is only carried the size stones as per the request of the owner of the said stones. It is not within the personal knowledge of the petitioner/accused that it was illegally extracted. He further submitted that subsequently the said Tipper Lorry which has been seized during the course of investigation has been got released in favour of the petitioner/accused. He further submitted that the alleged offence is not punishable with death or imprisonment for life. Already charge sheet has been filed. The petitioner/accused is not required for the purpose of further investigation of the case. He is ready to abide by the conditions imposed by this Court, if he is released on bail.