ANNAVI Vs. STATE

JUDGEMENT

(1.) This petitioner, who is arrayed as A1 apprehending arrest at the hands of the respondent police for the alleged offence under Sec. 379 IPC and sec.

(2.) (1) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.1110 of 2021, seeks anticipatory bail. 2.Thepetitioner is facing the charges for the offences punishable under Sec. 379 IPC and sec. 2(1) of Mines and Minerals (Development and Regulation) Act, 1957.

(3.) Heardboth sides.