Yogesh Naika & Others vs State Of Karnataka

K.S. Mudagal, J

Learned High Court Government Pleader accepts notice for the respondent.

Heard. Apprehending their arrest in KDR FOC No.25/2019-20 of Kadur Range Forest Department, the petitioners have filed this petition seeking

anticipatory bail.

It is alleged that the petitioners hunted male Sambar Deer in Yemmedoddi reserve forest area. It is alleged that when they were trying to transport

the meat of the male Sambar Deer, the same was seized from them. It is alleged that the petitioners are guilty of offences punishable under Section 51

and 52 of the Wildlife (Protection) Act, 1972.

The major offence alleged against the petitioners carries imprisonment upto seven years. The subject matter of the offences is already recovered.

The petitioners are permanent residents of Rangenahalli village. Under the circumstances, it is fit case to grant anticipatory bail to the petitioners with

suitable conditions. Therefore, the petition is allowed.

The petitioners are granted anticipatory bail in KDR FOC No.25/2019-20 of Kadur Range Forest Department. If they are arrested in the said case,

they shall be released on bail subject to the following conditions:

(i) Petitioners shall appear before the Investigating Officer within one week from the date of exiting of the declared lock down or within one month

whichever is earlier.

(ii) Petitioners shall execute personal bonds in a sum of Rs.50,000/- each and furnish two sureties in the likesum to the satisfaction of the Investigating

Officer/Jurisdictional Court for their appearance.

(iii) Petitioners shall not tamper the prosecution witnesses by threats, inducement or otherwise.

(iv) Petitioners shall appear before the Investigating Officer/Court as and when required for the purpose of investigation/trial.

In view of disposal of the petition, I.A.No.1/2020 stood disposed of.

Registry shall communicate this order to the jurisdictional Court.