SRI BASU @ BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent-State.

(2.) Heard learned counsel for the petitioners and perused the petition papers.

(3.) The petitioners have filed petition u/S 482 of Bharatiya Nyaya Suraksha Sanhita, 2023 (for short 'BNSS') for grant of anticipatory bail in Crime No. WLOR 01/2024-25 of Mudol Range Forest Office for the offence punishable u/S 9, 39, 49, 50 and 51 of the Wildlife Protection Act, 1972.