ABOOBAKKAR K.E. Vs. STATE

JUDGEMENT

(1.) The petitioner is accused No.1 in Crime No.53/1984 currently renumbered as S.C No.5013/2023 for the offences punishable under Ss. 379, 411 of Indian Penal Code (for short ' IPC ') and Ss. 62, 71(A), 80, 86, 87 of the Karnataka Forest Act (for short 'Act').

(2.) It is the case of the prosecution that, the petitioner along with other accused stated to have transported the sandalwood on 26/7/1984 at about 2.30 p.m., in Ambassador car bearing its registration No.MEG-926. The Investigating Officer intercepted the car, however, the inmates ran away from the car. On searching the car, they found 65 sandalwood logs. A case came to be registered in Crime No.53/1984 and arrested the accused Nos.1 and 2 on 28/7/1984.

(3.) It is stated that, the petitioner was absconding from the case and recently the jurisdictional police have arrested him on 28/1/2023. Since then, he is in judicial custody.