FAZIL SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners arrayed as accused Nos.1 and 2 in Crime No.77/2019 of Thirumalashettyhalli Police Station, registered for the offences punishable under Sections 24, 62, 80 of the Karnataka Forest Act 1963 and under Rules 144, 145 of the Karnataka Forest Rules 1969 r/w. Section 379 of IPC are before this Court seeking the relief of anticipatory bail.

(2.) I have heard the learned counsel appearing for the petitioners through video conference and the learned HCGP for the respondent/State.

(3.) It is the case of prosecution that on 30.06.2019 at