PYREJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr. Ashok G. Nijagannavar, J. -Heard the learned counsel for the petitioner and learned High Court Government Pleader and perused the records.

(2.) The case of the prosecution is that on 20.11.1998 at about 3am, the respondent-Range Forest Official of Mobile Squad received a credible information about illegal transportation of sandal wood billets. When the Officials went near the house of accused No.4-Pyrejan , three persons were found carrying 25kg oi sandal wood billets. When the

(3.) Learned counsel for the petitioner strenuously contended that accused No.4-Pyrejar 1 has been falsely implicated in the case. The bail petition filed before the Session Judge is rejected on the ground that the petitioner is absconding since longtime and there is a bar as per Sec. 104D of the Karnataka Forest Act, 1963 for grant of anticipatory bail. The Police Officials are making an attempt to arrest the petitioner. In the event of his arrest, the petitioner, who is under medical treatment, will be put to hardship.