BHARKATH ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. K. S. Ganesha., learned counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Cr.P.C.

(3.) The brief facts of the case are as under: Naveen N.P., Police Sub-Inspector lodged a report with the Station House Officer, Sakkaraya Patna Police on 23/5/2022 which was registered in Crime No.74/2022 for the offences punishable under Ss. 71(A), 86 and 87 of the Karnataka Forest Act, 1963 and under Sec. 165 of the Karnataka Forest Rules and also under Sec. 379 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).