THIPPA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Crl.P. No.100365/2019 and Crl.P.No.100394/2019 have filed petitions under Section 439 of Cr.P.C. and the petitioner in Crl.P. No.100467/2019 seeking regular bail and anticipatory bail in respect of Crime No.150/2018 for the offences punishable under Sections 468, 471, 465, 420 and 379 of IPC.

(2.) The factual matrix of the case is that one complainant by name Neethi Bharath E.M., Geologist has lodge the complaint stating that on 28.02.2018 at around 2 a.m. to 4 a.m. in the land bearing Sy.No.149/1 and 149/2 situated at Kallhalli village some persons were illegally transporting the iron ore belonging to the Government in 7 lorries committing the theft worth of Rs.1,52,56,040/- and 7 lorries were seized and the drivers of 7 lorries were arrested.

(3.) The main contention of the petitioner's counsel in Crl.P. No.100365/2019 that he is innocent and he is illegally arrayed as accused No.1 in the crime without there being any basis and his name is not found in the FIR and Police have arrayed him as accused without any basis and there is no prima facie material against this petitioner. The offences invoked against this petitioner is neither punishable for life imprisonment nor death sentence and he is ready to obey any conditions that may be imposed by this Court.