UMESH S/O SHIVAPUTRAPPA Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned HCGP for the respondent-State in respect of anticipatory bail sought by the petitioner who is involved in Cr.No.21/12 in respect of the offences punishable under Sections 62, 104(A) of Karnataka Forest Act r/w Sections 144, 165 of Karnataka Forest Rules and Sections 8, 15 & 22 of Karnataka Preservation of Trees Act.

(2.) SUBMISSION of the petitioner's counsel is that the petitioner has only cut the tree that fallen within his premises and therefore, the petitioner be granted anticipatory bail as he is the permanent resident of Kasaba hobli.