ABDUL REHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C by accused No.4 to release him in the event of his arrest in connection with a case registered in Crime No.153/2020 of Tiptur Town Police Station.

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent and perused the material on record.

(3.) FIR was registered against unknown persons for the offence punishable under Sec. .379 of I.P.C and Sec. s 86 and 84 of The Karnataka Forest Act, 1963 on the basis of a complaint lodged by one Kanchipathi, resident of Gandhinagar, Tiptur Town, Tumkur.