SHABBIR AHAMMAD Vs. STATE

JUDGEMENT

(1.) Heard Sri.K.V.Sateeshchandra, learned counsel for the petitioner and Sri.Divakar Maddur.M, learned High Court Government Pleader for respondent/State.

(2.) The petitioner has filed this petition under Sec. 439 of Cr.P.C., praying to grant bail in FOC.No.13/2023-24 of Range Forest Officer, Shankar Range, Shivamogga, on the file of III Addl. Civil Judge and JMFC, Shivamogga, for the offences punishable under Ss. 62, 71(A), 84 and 86 of Karnataka Forest Act and Rule 144 of Karnataka Forest Rules.

(3.) Brief facts of the prosecution case are as under: