TOBACCO BOARD, MINISTRY OF COMMERCE, GOVT. OF INDIA, BANGALORE AND ANOTHER Vs. THE CENTRAL INDUSTRIAL TRIBUNAL-CUM- LABOUR COURT, BANGALORE AND ANOTHER

JUDGEMENT

(1.) PETITIONER is one of the accused in Crime No. 92/2005 of Virajpet Town Police Station, registered for the offences punishable under Sections 128 -A, 144 and 165 -A of Karnataka Forest Rules r/w 71 -A of Karnataka Forest Act.

(2.) THE complaint and investigation records disclose that accused Nos.1 and 2 viz., Saji and Satish were found transporting beete logs in a lorry at 5.00 a.m. on 20 -9 -05. The lorry as well as beete logs were seized under the Panchnama. During the investigation, Accused No. 1 - Saji stated before the police that these logs were loaded from the land of the petitioner herein. His statement further discloses that the beete logs were loaded at the request of three persons, whose names are yet to be known to the police.

(3.) HENCE , the following order is made :