SYED HUSSAIN Vs. STATE BY ALDUR POLICE STATION

JUDGEMENT

(1.) Criminal Petition No.4091/2020 has been filed by petitioners-accused Nos.1, 3 and 4, Criminal Petition No.4030/2020 has been filed by petitioner-accused No.2 under Section 439 of Cr.PC to release them on bail in Crime No.115/2020 of Aldur Police Station, pending on the file of Principal Civil Judge (Jr.Dn.) & J.M.F.C. Court at Chikkamagalur, for the offence punishable under Section 379 of IPC r/w Sections 86 and 87 of the Karnataka Forest Act.

(2.) I have heard the learned counsel Sri.Girish B.Baladare for the petitioners-accused virtually and the learned High Court Government Pleader Sri.H.R.Showri, for the respondent-State.

(3.) The facts leading to the case are that on 22.7.2020 at about 8.00 a.m. when the complainant and his staff were on patrolling duty, they received a credible information that some persons were transporting sandalwood in a car from Chikkmagalur to Balehonnuru. Immediately, they went to the spot and inspected the car bearing Registration No.KA.03 M.4574, wherein the accused persons were also traveling in the said car, they found 4.5 Kgs. Sandalwood pieces, one chopper, one saw measuring 1.5 feet and another instrument used for cutting the sandalwood tree. On enquiry the complainant came to know that the petitioner did not possess any licence for transporting the sandalwood. On the basis of the said complaint, a case has been registered.