LAWS(KAR)-2023-1-1030

SHANKAR Vs. STATE OF KARNATAKA

Decided On January 19, 2023
SHANKAR Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard Sri R.S.Lagali, learned counsel for the petitioner and Smt. Maya T.R., learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 104-D of the Karnataka Forest Act, 1963, with the following prayer:

(3.) The accused was chargesheeted for the offences punishable under Ss. 86 and 87 of the Karnataka Forest Act along with Sec. 379 r/w Sec. 34 of IPC after investigation in Crime No.46/2005.