SATYAMURTHY Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.2 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.477/2008 (C.C.No.93/2014, pending on the file of the Principal Senior Civil Judge and CJM, Ramanagara) of Bidadi Police Station, Ramanagara for the offence punishable under Section 447 of IPC and also under Sections 3 and 4 of the Explosive Substances Act, 1908.

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

(3.) The gist of the complaint is that on receiving a credible information on 02.10.2008 to the effect that by using the explosive substances, the accused persons are blasting the rock, when he visited the spot on 03.10.2008 at about 4:00 p.m., the complainant found a rig bore lorry bearing registration No.KA 37 M 2375 and noticed that by using the drilling machine, they were drilling the rock. The accused persons, by seeing the Police, ran away from the spot. The Police seized the said articles and registered a case.