DEVILI BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 438 of Cr.P.C., 1973 by the petitioner seeking anticipatory bail in the event of her arrest in Crime No. 361/2018 registered at Sira Police Station for the offence punishable under Section 379 of IPC.

(2.) Heard counsel for the petitioner and the learned State Public Prosecutor. Perused the records.

(3.) The FIR is registered on the basis of the complaint/report of Police Sub-Inspector of Sira Police Station. The allegations are that on 25.09.2018 in the morning at about 11.00 a.m., the PSI received a credible information about theft and illegal transportation of sand. As such he went to the spot near Huildore - Sakshihalli Gate along with his staff. One Tractor and Trailer carrying sand was found at the spot. By looking at the police officials, the driver of the Tractor and Trailer fled away from the spot. The said vehicle bearing registration No. KA-40/T-4948/49 was seized in presence of panchas and mahazar was done. The petitioner being the owner of the tractor has committed theft of sand and she was illegally transporting sand without licence or permit, thereby she has committed offence punishable under Section 379 of IPC.