KULLURASETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed under Section 438 of the Criminal Procedure Code, 1973 requesting for grant of anticipatory bail apprehending arrest for the offence punishable under Sections 86 and 87 of the Karnataka Forest Act, 1963 read with Section 379 of the Indian Penal Code, 1860.

(2.) The facts relevant for the purpose of this petition are as under:

(3.) The petitioner submits that he is innocent and has not committed any crime. His name does not find place in the FIR and he has been falsely implicated in the offence. It is further submitted that he is ready and willing to abide by the conditions that may be imposed by this Court for grant of bail and he is entitled to the bail sought for.