M.M.BAPUTTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) accused No.1 under Section 438 of Cr.P.C to release him on anticipatory bail. Crl.P.No.8736/2018 has been filed by the petitioner-accused Nos. 2 and 3 under Section 439 of Cr.P.C to release them on bail in Crime No.309/2018 of Somwarpet Police Station, Somwarpet Circle, Kodagu for the offence punishable under Section 86 and 87 of the Karnataka Forest Act, 1963 and also under Section 379 of IPC.

(2.) The learned counsel for the petitioners is not present. I have heard the learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that on 25.10.2018 at about 3:00 a.m. when the Circle Inspector, Somwarpet was resting in his quarters, he received a credible information that 3 to 4 persons were transporting the sandalwood billets in 3 Maruti 800 cars. Immediately, along with his staff, he went to the place and apprehended accused Nos.2 and 3 and the said sandalwood billets were recovered and mahazar was drawn and a case has been registered in this behalf.