SYED MOULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., by accused No.1 in Crime No.202/2017 of Nandi Giridhama Police Station, Chikkaballapura, registered for the offence punishable under Sec. 24, 86 and 87 of Karnataka Forest Act, 1963 and Sec. 379 of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) Case of the prosecution is that, on 14/12/2017 at about 5.00 pm, the Sub Inspector of Police, Bagepalli Police Station, while on patrolling duty along with his staff, received a credible information that few persons are illegally transporting red sanders in a vehicle bearing registration No.AP-26-W-6829, from Andra Pradesh to Bengaluru on N.H.7. They intercepted the said vehicle at Chadalapura Cross and when gave signal to stop the vehicle, driver of the vehicle instead of stopping the vehicle, drove it in a high speed, as such they chased and stopped the vehicle near Nandi cross bridge. They apprehended the driver of the vehicle, but two other accused ran away. A total quantity of 112 red sandalwood pieces weighing 3,250 Kgs were seized under a mahazar and accused No.2/driver of the vehicle was arrested.