TIPPA @ THIPPESHI Vs. STATE

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 86 and 87 of the Karnataka Forest Act and under Section 379 of IPC registered in respondent -police station Crime No. 174/2013.

(2.) THE brief facts of the prosecution case are that on 20.11.2013 at about 5.30 a.m. in the early morning, the respondent -police along with the police constables were on patrolling duty and were proceeding in a departmental jeep through Belliganoou Bheemankere line towards Bada village, at that time, about 5 persons who were coming from A.K. Colony were carrying some materials on three bicycles and on seeing police, they ran away from the spot and the police have arrested one person i.e., present petitioner. On enquiry, he revealed his name as Thippa and also disclosed the name of other four persons and the sandalwood billets were seized in the presence of panch witnesses. On the basis of the said complaint, a case has been registered against the petitioner and four others.

(3.) I have perused the averments made in the bail petition, FIR, complaint, order passed by the lower Court and other materials placed on record.