SRI. NAGARAJ T.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions filed under Section 438 Cr.P.C., 1973 are disposed of by common order.

(2.) Crl.P.5172/2018 arises out of Forest Offence Case 4/2018 registered by Deputy Range Forest Officer, Karakuchi Section, Lakavalli, Tarikere Taluk, Chickmagaluru District, in relation to offences punishable under sections 33, 62, 80, 86, 87, 104 and 104A of the Karnataka Forest Act and Rules 144 and 165 of Karnataka Forest Rules.

(3.) Crl.P.5171/2018 is in connection with an FIR registered by Tarikere Town Police in Cr.No. 187/2018 for the offences punishable under sections 143, 147, 224, 225, 323, 353 read with 149 IPC.