RAMESHA.R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Crl.P.No.2391/2019 who is accused No.8 has filed this petition under Section 439 of Cr.P.C. The petitioners in Crl.P.No.2477/2019 who are accused Nos. 9 and 10 and the petitioner in Crl.P.No.2449/2019 who is accused No.11 have filed criminal petitions U/s 438 of Cr.P.C. for grant of anticipatory bail.

(2.) All these petitioners are accused in crime No.33/2019 of Chitradurga Rural Police Station for the offences punishable under Sections 379 of Indian Penal Code and Sections 4(1) 21(1), 21(4A) of M.M.R.D. Act.

(3.) The allegation against the petitioners are that on 28.01.2019 at about 7.00 a.m. on the credible information the complainant and two drivers namely Sri Obbaiah and Nagaraj were proceeding to Malappanahatti Cross. He spotted two lorries coming from the direction of Bheemasamudra road. His drivers stopped those lorries, the drivers of the lorry, spread away from the spot by leaving the lorries. Therefore, they seized two lorries which were found to be transporting iron ore illegally. After registering the case, during the investigation the Police arrested some of the accused and on the basis of the voluntary statement of the accused No.7 the petitioners are implicated in this case as they were also involved in the alleged offences.