KALLEM YASHWANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner, who is A.1, seeking anticipatory bail in Crime No.189 of 2019 of Kandukur Police Station, Cyberabad, registered for the offences punishable under Sections 3, 4 and 5 of Explosives Substances Act, 1908.

(2.) The case of the prosecution is that the petitioner/A.1, being the owner of the land, instructed his workers to drill holes to the quartz stone by using explosives without having any valid licence or permission from the Government.

(3.) Heard learned counsel for the petitioner/A.1 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.