SHIVANANDA D.N. Vs. STATE

JUDGEMENT

(1.) Heard Sri. Manushankar S.S., learned counsel for the petitioner and Sri. R. D. Renukaradhya, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C.

(3.) C. N. Halli Police have registered a case in FOC No.9/2022-23 against accused petitioner for the commission of offences punishable under Ss. 84, 85 and 86 of the Karnataka Forest Act (hereinafter referred to as 'the Act for short).