RAMANNA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking bail under Sec. 438 of Cr.P.C. for the offences punishable under Ss. 25 and 3 of ARMC Act, 1959 in Crime No.77/2023 of Ramanagara Rural Police Station.

(2.) Heard the arguments of Sri. Partha Sarathy M., learned counsel the petitioner and learned HCGP for respondent/State.

(3.) Case has been registered against accused Nos.1 to 8 alleging that they have used the fire arm on 14/3/2023 for hunting the wild animals near the hill of Kylacha of Ramanagara Taluk. The said fire arm is licenced to the petitioner who is later arrayed as accused No.9 for violation of licence conditions.