GURURAJ Vs. SHANKAR NARAYANA

JUDGEMENT

(1.) This petition is filed by the petitioner - accused under Sec. 439 of Crimial P.C. seeking to release the petitioner on bail of the alleged offences punishable under Sections 71(A), 84, 86 and 87 of Karnataka Forest Act, 1963 registered in respondent - Police Station Crime No.20/2017-18.

(2.) Brief facts of the prosecution case is as per the complaint allegations that on 03.08.2017 at 7.00 p.m., the petitioner was transporting the sandalwood in Macchattu Hemmannu towards Rattadi side road in the bike bearing Reg.No.KA-20U-6915 without appropriate licence. The further allegation is that the sandalwood was on transit when it was seized. Then the petitioner was arrested and he was taken to custody. On the basis of the said complaint, FIR came to be registered as against the present petitioner.

(3.) Heard the arguments of the learned counsel appearing for the petitioner and also the learned HCGP for the respondent - State.