TIMANNA GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.3 under Sec. 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) seeking anticipatory bail in Private Complaint No.7/2022 pending on the file of learned Civil Judge and Principal JMFC, Yallapur registered for the offences punishable under Ss. 9 and 39 read with Sec. 51 of Wild Life (Protection) Act, 1972.

(2.) The case of the prosecution is that, Police Inspector of Yallapur Polcie Station has filed the private complaint stating that when the Police Constable attached to Yallapur Police Station has noticed at about 6.30 a.m. on 26/6/2022 they have observed that some persons are carrying the Deer in Maruti Aulto Car bearing registration No.GA-01/R-2503. The said vehicle was stopped one person ran away from the vehicle holding rifle, two persons who were in the car were taken into custody. The Police found 65 k.g. of red meat of deer and seized the same along with car, chopper, knife, sharpening stone, battery and plastic cover under Mahazar. The P.S.I., Yallapur Police Station has filed private complaint which came to be registered in P.C. No.7/2022 on the file of learned Civil Judge and Principal JMFC, Yallapur for the offences punishable under Ss. 9 and 39 read with Sec. 51 of Wild Life (Protection) Act, 1972.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.3 and the learned High Court Government Pleader for the respondent-State.