S. LINGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 438 of Crimial P.C. 1973 by the petitioners seeking anticipatory bail in the event of their arrest in Crime No. 222/2018 registered at Kallambella Police Station for the offence punishable under Sec. 379 of IPC.

(2.) Heard counsel for the petitioners 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 Kallambella Police Station. The allegations are that on 23.09.2018 in the evening at about 4.30 p.m., the PSI received a credible information about theft and illegal transportation of sand. As such he went to the spot near Doddagulla tank, along with his staff. One Tractor and Trailer carrying sand was found at the spot. The said vehicle bearing registration No. AP-26/AD-9086/87 was seized in presence of panchas and mahazar was done. The petitioners being the owner and driver of the tractor have committed theft of sand and they were illegally transporting sand without licence or permit, thereby they have committed offence punishable under Sec. 379 of IPC.