M. PIRATLA Vs. SPECIAL SUB INSPECTOR

JUDGEMENT

(1.) The petitioner/accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Sec. 379 IPC r/w Sec. 21(1) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No. 172 of 2023, on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that when the respondent police was on patrolling duty, the petitioner herein and other accused have illegally transported big stones by using four Lorries. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case. and hence, seeks anticipatory bail.