AYAZKHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 and 3 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.84/2022 registered by Thirumalashettihalli Police Station, for the offences punishable under Ss. 24, 62, 80 of Karnataka Forest Act read with Rules 144 and 145 of Karnataka Forest Rules and Sec. 379 of Indian Penal Code, 1860.

(2.) Heard learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of prosecution is that on the credible information received on 14/6/2022, Sri Umesh working as DySP, Hosakote, raided illegally stored red sand tree logs at scrap shed belongs to petitioner No.1 and the accused persons were trying to cut the red sand tree logs into small pieces. After seeing the respondent police, they are said to be fled away from the spot. During investigation, the police arrested accused No.2 and he is said to be remanded to judicial custody and he is said to be released on bail by the learned Sessions Judge. Now the petitioners accused Nos.1 and 3 are apprehending their arrest at the hands of police.