IBRAHIM KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.5,7,8 and 10 to 14 are before this Court seeking grant of anticipatory bail in Crime No.187/1993 of Dabaspet Police Station, Nelamangala Taluk, Bengaluru Rural District registered for the offences punishable under Ss. 379 and 411 read with Sec. 34 of Indian Penal Code (for short 'IPC') and Ss. 86 and 87 of Karnataka Forest Act, 1963, on the basis of the first information lodged by the informant - Sri M. Subramanya, Dy. S.P., Forest Cell, Bangalore.

(2.) Heard Sri Leeladhar H.P., learned Counsel for the petitioners and Sri H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned Counsel for the petitioners submits that the petitioners are arrayed as accused Nos.5, 7, 8, 10, 11, 12, 13 and 14. Initially, the FIR was registered in the year 1993 and it was only against accused Nos.1 to 3. These petitioners were not named in the FIR. However, much later, while filing the charge sheet, they were arrayed as accused. But the petitioners never informed about the fact that they are arrayed as accused. Recently, they came to know about the registration of the case against them. They filed similar petition before the trial Court which came to be rejected. Therefore, the petitioners are before this Court.