MURULI @ RAYACHARLU MURULI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused no.2 under Section 438 Cr.P.C., 1973 in Cr.No.67/2017 of Thirumani Police for the offences punishable under Sections 4(1), 4(1A) and 21 of the Mines and Minerals (Development and Regulation) Act, 1957 and Section 44 of the Karnataka Minor Mineral Concession Rules 1994 and Section 379 of IPC. The accused is seeking for anticipatory bail in the event of his arrest. Hence, this bail petition among the other grounds urged therein.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the State.

(3.) The brief facts of the case are as under: