ABDUL ALEEM JABALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA accepts notice for respondent Nos.1 and 2.

(2.) This criminal petition is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (Sec. 438 of Cr.P.C.).

(3.) The Deputy Range Forest Officer has registered a case against the absconding accused for the offences punishable under Ss. 2(16, 20) 9, 39, 48A of Wild Life Protection Act, 1972 read with Ss. 51 and 24c(ii), 24(j) of the Karnataka Forest Act, 1963.