ILLAYARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.CC.No.610/2019 pending before the Principal City Civil & Sessions Judge and Special Judge for Karnataka Control of Organized Crime Act, Bengaluru, for the offences punishable under Ss. 109, 120B, 379 IPC and Ss. 3(1)(ii) & (5) of the Karnataka Control of Organized Crimes Act, arising out of Crime No.157/2018 registered by High Grounds Police, Bengaluru, is before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of the Inspector of Police, High Grounds Police Station, Bengaluru, dtd. 18/11/2018, the Station House Officer of High Grounds Police Station had registered FIR in Crime No.157/2018 for the offences punishable under Sec. 379 IPC and Ss. 86 and 87 of the Karnataka Forest Act.