SHOYEB KHAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.1 and 2 under Section 439 of Cr.P.C. praying to enlarge them on bail in Crime No.18/2020 of Santhebennur Police Station for the offences punishable under Section 379 of IPC, Sections 41D and 102 of Cr.P.C. and also Sections 86 and 87 of the Karnataka Forest Act.

(2.) I have heard the learned counsel for the petitioners-accused Nos.1 and 2 and the learned HCGP for the respondent-State.

(3.) A suo moto complaint has been registered on 3.2.2020 at about 10.30 a.m. alleging that on the same day at about 8.00 a.m., the complainant and his staff were doing duty near Geddalahalli Village to register the case under the M.V. Act. At that time, a car bearing Regn.No.KL-14-V-9709 came from Davanagere side. The complainant and other police constable tried to stop the said car, but the said car went in speed and on suspicion they chased the car that was stopped near Kithuru Rani Chennamma Residential School at Kakanoor Village and two persons who were sitting in rare seat of the car escaped and police caught hold of other two persons. When they have made enquiry, it is revealed that they were transporting the sandal wood of 51 kgs. and 100 grams. Police drawn the mahazar and a case has been registered.