MUSABEER, S/O. LATE CHOTESAB Vs. THE STATION HOUSE OFFICER, BANNERGHATTA POLICE STATION ANEKAL TALUK, BANGALORE RURAL DIST. BANGALORE-560072

JUDGEMENT

(1.) MR . Justice K.N. Keshavanarayana 1. The petitioner, who is the sole accused in Crime No. 302/2012 of Bannerghatta P.S., registered for the offences punishable under Sections 86 and 87 of Karnataka Forest Act 1963 R/w. Section 379 of IPC, has sought for an order to enlarge him on bail. According to the case of prosecution, on 17.11.2012 the PSI CID, Forest Division, Cauvery Bhavan, Bangalore received credible information about the accused having stored sandalwood and sandalwood products in his shop namely, Cauvery Handicrafts shop Bannerghatta National Park, Bannerghatta, for sale without possessing licence or permit. Immediately he along with his staff and panchas conducted a raid on the shop of the petitioner and on verification, the petitioner was found having stored sandalwood billets weighing 1 kg 200 grams, five packets of sandalwood powder weighing 100 gms each and sandalwood paste. Since the petitioner was unable to show any license or permit for possession of sandal wood and its products, the PSI seized all the sandalwood products under a mahazar and apprehended the petitioner. On the basis of suo -moto report, case came to be registered and investigation was taken up. When the petitioner was produced before the jurisdictional Court and remanded to the judicial custody.

(2.) THE application filed by the petitioner for grant of bail came to be rejected by the learned Sessions Judge. Therefore, he is before this Court.

(3.) I have heard both the sides. Perused the records made available.