PALANGANDA RAJU Vs. THE STATE OF KARNATAKA

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 : Criminal Petition is allowed. The petitioner is directed to surrender before the Investigating Officer within three weeks from today. In the event of his surrender/arrest, he shall be released on bail subject to the following conditions : - i) He shall execute a bond for a sum of Rs. 50,000/ - (Rupees Fifty thousand) with two sureties for the like sum to the satisfaction of the Investigating Officer. ii) He shall mark his presence on every Sunday between 10.00 a.m. and 2.00 p.m. before the Station House Officer, Virajpet Town Police Station. iii) He shall attend to the trial Court regularly and shall not tamper the prosecution witnesses. iv) He shall co -operate during the course of investigation.