SHIVALINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Criminal Petition No. 2219/2019 is accused No.10; the petitioner in Criminal Petition No. 2088/2019 is accused No.4; the petitioner in Criminal Petition No. 2392/2019 is accused No.5 have filed these petitions under Section 439 of Code of Criminal Procedure, 1973 for granting regular bail.

(2.) The petitioners in Criminal Petition No.2478/2019 were accused Nos.6 and 7 and the petitioner in Criminal Petition No. 2450/2019 is accused No.8 have filed these petitions under Section 438 of Code of Criminal Procedure for granting Anticipatory Bail.

(3.) All these petitioners are accused in Crime No.10/2019 registered by the Rampura Police Station, Molakalmuru Taluk, Chitradurga District for the offences punishable under Section 379 of IPC and under Sections 21(1), 21(4), 21(4A) of Mines and Minerals (Regulation and Development) Act (for short M.M.R.D. Act) pending on the file of 1st Additional Civil Judge, JMFC at Molakalmuru.