- (1.) Heard the learned counsel for the petitioner and learned counsel for the State.
(2.) Petitioner is apprehending his arrest in connection with C-3 case no. 61 of 2008 for the offence under Section 33 of the Indian Forest Act and Section 2 of the Forest (Protection) Act, 1980. There is allegation that some persons are encroaching the land of forest area.
(3.) In the facts and circumstances, I am inclined to grant anticipatory bail to the petitioner.;