STEEVEN REBELLOW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has been charge-sheeted for an offence punishable under Section 104A of the Karnataka Forest Act, 1963 on the allegation that the petitioner had not obtained permission for transportation of Beete Tree, which were seized in the land of the petitioner. The petitioner submits that the offences alleged against the petitioner is one compoundable under Section 79 of the Karnataka Forest Act, 1963. He made an application before the Deputy Conservator of Forest, who has issued an endorsement dated 17-7-2010 stating that the land in question comes within the forest area, however, the said charge is not framed against the petitioner.

(2.) The only offence alleged against the petitioner is punishable under Section 104A of the Karnataka Forest Act and that being compoundable under Section 79 of the Act, the Trial Court is directed to consider the said application and pass appropriate orders. Accordingly, the petition is disposed of.