PRADEEP GOWDA Vs. STATE BY RFO

JUDGEMENT

(1.) This case is taken out of turn on the submission made by the learned counsel for the petitioner that the father of the petitioner - accused No.1 has been admitted to hospital and nobody is there to look after him and hence, the case be taken out of turn.

(2.) This petition has been filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. to release him on bail in F.O.C.No.06/2018-19 of Range Forest Officer, Balehonnur Range, for the offences punishable under Section 24(J) of Karnataka Forest Act, 1963 and Sections 9, 39, 50, 50(4) and 51 of Wild Life (Protection) Act, 1972 (C.C.No.673/2018).

(3.) I have heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent-State.