SHIVANNA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners/ accused Nos.1 and 2 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.107/2018 of C.S. Pura Police Station, Gubbi Taluk.

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint are that C.S.Pura Police filed a complaint on 23.10.2018 alleging that at about 11.00 a.m. while the complainant was on rounds, he saw the sand being loaded in a tractor-trailer near Naranahalli tank bund for transportation and immediately he rushed to the spot along with his staff and by seeing the police the persons who are there ran away from the place. Complainant registered a suo motu case against the unknown driver and owner of the tractor bearing Registration No.KA.06 TB.585-586 for the offence punishable under Section 379 of the IPC.