Karnataka High Court
Nasheed C K vs State Of Karnataka on 6 April, 2011
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
TM' QRDER The respeneeet regietered F.fl.CtNo_29/2O18~3:~i~---a'g.a'_§t;'etV"
the petitioner fer the offences puniahabie under Se_ct.E,tj_t1~sVv t and 104A of the Karnataka Ferest Act, 135 ef the Karnataka Forest Ruies, :VI..';9§'S.
2. The case ef the prosect:'ttit'¢:;9§: it; 1 that on 24,12.2{)3_G,. the forest effici'a:l§f~we--te :'~t§':».vf.t3A'iA"r'.gaatretiihg duty, They had the credibie i:jformatE.::a.r§_thatVAthQ--"rQ.e§VV.'ggatjod logs were being transported. came in an ovewspeeding V:E'htet't;ét3ted and was feund that it contasried taetitioner left the jeep and disappeared frorhiihe sp¥¢,t _"' .. J gee'{aEr§satzna,""--th,e§__eiearnee ceunsei for the petitioner su1:ifi:iAtsV:VthaVt --t_het:x<e?hi..cIe in question does not beiong to the ::a'V'vtgetitione'r.,."He Vaiebj_ Vsftsvbmits that the eniy ailegation against the _ eetitiener is"'that..he fled away from the spot. As the petitiener is 'i§{--»--,«;"':ve€:'é_'§'»'itAAf, 'h"e_pta'»;$ fer the grant ef aaticipatery bafi. He further A'" §;;b_rfi€ts";t;hat we eéahazar 0:' Compiamt is produced aiehg with the m»mwmmm'm.m.......m.mn..____....... . .
FER before flee jeréseietiooei Magistrate. He submite that the eetitioeer is faiseiy ireoiieatee in the case, 4, Sri Reja Subrahmanya Bhat, the ieareed Government Pieader appearing for the revsooe.den=:';"
the ferest eroducts are recovered freed jeie7p_ "
oaecheriema. He submits that Vthje"-.V_inx.:e'si:é.getiVo'rvs: 'éeeiog imoededies the petitioner has been abs¢oéf2diEi~g_. 55 It is eiso open to the oe_i;i'tior:le_V% fo -e~rVi"n§V_*i:o.'--~the notice of the jurisdictional Magx__£s4t}'};i§eV res;§ofi'deVri:£'§;§.;.eaon~adherence to the requirements o%'_VV.!a:,::_\,;.~'if
6. AratiCipa':or~,»' V'béji-!._ icei'i--s.s E3e' 'granted in cases where somebody is beiuogieiiseiyV'ii'i*i;i;>oi:--i'_r:ater;J in a case. Prime facie based_ on iifivestio'a't§Vo:3____ifiri.ade so far, it cannot be said with <:ertV'ai.i_i1i,y;":i*:,a;t: thee ;;e,«fiiti__oner is not guilty of committing the forest :{"e'ffence,".'?"?1etV'E%:'e"Lj-eeeieioner has sufferee the ailegation that he fies mo aweyi.f'i'er€"i fithe spot also miiitates against the granting of rueiieief'e'f._ar:eeipatory* baii, No geoe grounds are made out A"'4'Eer___%%5:~e éggeet of eeticieetery baii. bvr 1?. Thig getitiemg yejected. Nesrder as is cests.