IBRAHIM SON OF UMMER Vs. STATE BY FOREST MOBIL SQUAD HUNSUR DIVISION

JUDGEMENT

(1.) THE learned Counsel for the Petitioner is absent.

(2.) THIS petition is filed under Section 438 Code of Criminal Procedure, requesting for grant of anticipatory bail apprehending arrest in C.C. No. 281/07 registered for the offence punishable under Sections 24(E), 50, 62, 71(A), 80, 104(A)(D) of Karnataka Forest Act 1963 and Rule 127(A), 144, 165 of the Karnataka Forest Rule 1969.

(3.) THE persual of the petition reveals that the grounds put forth are that the Petitioner is innocent and has not committed any offence much less the one alleged against him. Under these circumstances he has sought for anticipatory bail. It is the submission of the learned HCGP that the Criminal Case is pending since from the 2007. The Petitioner is absconding for more than three years and has now submits that it is not a fit case for exercising discretion vested with the court under Section 438 of IPC.