Karnataka High Court
Jawarappa vs State By Range Forest Officer on 4 March, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
'Mill wwwnn ww wanaunumnn raausfl wr RAKNMIAKA mama LLQUR? 0? KARNATAKA E-HGH CQURT 0? KARMATAKA HIGH COURT OF KARNMYAKR HIGH C( IN THE' HIGH CGERT OF KARNATAKA AT $RE H aarso mars was 4" DAY'Ow'REmCH'20G9 ,ffl(4 BEFORE max flnwvgzz DR.Jfl3?ICE x:aanzI3Ag3Ts3£3 *. _%Wu"
cr1.p.~b.49?5/2035 f"* BETWEEH Jamanappa sex or YALAKKI A£E§ AEQUT 35 yzaas . ~ :z =[ RESIDENT 03 H@mHEKcEP§iUfvIL£AsE. = Nxnwaa POST,JSflfifiARPETg?ALfiK°$»-m, xnnasv nIs$axc¢:,5~v ____.:.; ... psmxrroumn my sm: ADVOCATE] AND :
1111 if srarg BY E$fiGE'fflfi§T orrxcsn SHQNIVARSANTHE RANGE .MU_,gEpRES; MED 32"" .....
»:$TATE'PUBLIC PROSECUTOR a fl$GH.§QUETgB§IDLING @_ ;. ;»'¢k;.9 FILED 'aj,..j 'VAfiVQGfiTE Eva THE ?ETITIOHER PRAYING TEA? THI$ '*-u"f,HDN'ELE cnumr Mat SE PLEASED TG znnanss was ' ' *w_£ETI$IaNEn ax BAIL IN THE EVENT OF HES ARREST 'BANEfiLfiREf;' ... RESPGNDENT 2"ut§r"énz 5 BALAKRISHfiA, KEG?! HISAEB €.'R..P'.C 131' THE "<_nY THE RANGE EflREST 0:31:23, snmnxvnasanuwux « RAHGE Ifi cnIMm.No.31/aewca (xxx ND.450/O8} FOR THE OFFEINTCES P/U/8.52, 80, 71 {R}; 104(3) OF K19o.RHA'I'3-KKA FCFREST ACT 2}'? 12'!(1k), 3.-M AND 165 OF THE KARFETAIG. FOREST RULES, PENIJING ON WE FILE OF SESSIONS JUDGE. KODAGU; HABIKERI HAS 1W" **W''"" 'W' """W"W*N*~ WWW %W~?'M WP Mtnmmmam r-mwm MUUKI Ur K.Al'EE\lk'{Io\B(A I-HGH GQURY £3? KARNAYAKA HIGH COURT 6%? mmmam mmg W DISMISSED THE BAIL PETITIQN ON 3.11.2008 IN CRL.HISC.RG.476/2098. ' '1'!-Ixs rmxwxon comm cm ma aanggé BAY, THE CGURT MAQE THE FOLLWING: The patitianarfacefiagd in' E¢x§$§»WC;ima , No.31{Q8-09 on tfie fii§f §§_ #h#fif§a#3anthe Range Forest 0ffi§§&_ ia: $éf@%§' Court under Section 438 c:5P.C;; §fis§;#g"£§%}§fiticipatary Bail for 62, an, ?1{A}, 1§#iA} fig £§§ %§§@§§#k% Forest Act read with :$27{fi§;'q;%ép §fid.*1$5 of the Kanataka Paraat ku§a35'"
ff2.¢: I; ié"*ai1agad that the jpatitionsr, 'fih§Jia fihé"§wper of Karuti Van bearing Nb.KA* 0§+§é3?, fifi £hat vehicle an 2.9.2008, piece nfi F«l"Gocli"_$bod and two Rosa wood pieaea weza «. i1;§§al1y being transperted. Forest afficials 'Ew l;§te:cepted the vehicle naax the eatate af H R ."ChandJ::@p¢ anti the driver of the vehicle ran away from the acane. The petitianer is L_/ waw'¢~'"V4w"0M'%$'1\.I -mun awmwwawrturfifiww 5-;m'%3M'¥ $.17" E\5%KI"i:§'§§f'§E\§% " 55!?/4:
id agaprahending arrsast in the above said. cgime number.
3. Learned HSGP submits %L¢n§xj¢F:he7 ctfienaes are triable by JHEfi;; geafiing in §i§y that the petitioner $5 th§ nwn¢#€ §f: fiB€V vehicle and it is for th§*§rosecfiti¢fi5t§:fifiova its case in the trigl. Tkgie ;§ pp géfid ground to rajnct the bail p§t$ti§#;.w "
4. In _E§g *§afiu1t;f £h§J Petitian is all0wefi,,_Tfié Egyegtifiatimg Officer in Ecrest Crime }Na;3ifG&§Q§ w§f 'Shanivarsanthe Range Ecreat Gf£ic¢x i$ "$irécted to enlarge the ,,patit§§nér a$ hfi;;_in the avant of his arrest, fulfillment of following aohfiitidnfij-flu V«_i) thafii the petitianez ahall execute a AVVT ';~g;arsonal band fer a am at 1?.s.10,,£30W-- ' §ith a aurety fax the lixesum ta tbs satisfaation at tha Officer;
Invaatiqating