[Cites 2, Cited by 0]
Karnataka High Court
Sri Rajendra @ Gooli vs State Of Karnataka on 31 January, 2026
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2026:KHC:5547
CRL.P No. 16510 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2026
BEFORE
CRIMINAL PETITION NO. 16510 OF 2025
(438(Cr.PC) / 482(BNSS))
BETWEEN:
1. SRI RAJENDRA @ GOOLI
S/O DUNDASHETTYTY
AGED ABOUT 35 YEARS.,
R/O MOOGURUMOLE VILAGE,
MOOGURU HOBLI
T.NARASIPURA TALUK,
MYSURU DISTRICT
PIN-571 124
...PETITIONER
(BY SRI. SHRINIVAS B S.,ADVOCATE)
AND:
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH 1. STATE OF KARNATAKA
COURT OF
KARNATAKA BY FOREST MOBILE SQUAD
CHAMARAJANAGARA
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001
...RESPONDENT
(BY Smt.WAHEEDA M.M, HCGP)
-2-
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CRL.P No. 16510 of 2025
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 438 CR.PC (FILED
U/S 482 BNSS) PRAYING TO DIRECT THE RESPONDENT TO
ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS
ARREST IN CASE NO. W.L.O.R.NO.8/2025, PCR NO.227/2025
FOR THE ALLEGED OFFENCES PUNISHABLE UNDER SECTIONS
9, 39, 39(D), 48(A), 50, 51, 55, 57 OF WILD LIFE
(PROTECTION) ACT, 1972, SCHEDULE-2, PART-A, MAMMALS
SL.NO.11; WHICH WAS REJECTED BY THE HONBLE PRINCIPAL
DISTRICT AND AT JUDGE SESSIONS ON 18/11/2025 IN
CHAMARAJANAGARA CRL. MISC.467/20251, VIDE ANNEXURE-
B.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
This petition is filed by accused No.3 under Section
482 of Bhartatiya Nagarik Suraksha Sanhita, 2023 praying
to grant anticipatory bail in W.L.O.R.No.8/2025 of Sub-
Inspector of Police, Forest Police Mobile Squad,
Chamarajanagar registered for the offences punishable
under Sections 9, 39, 39(D), 48(A), 50, 51, 55, 57 of
Wildlife (Protection) Act, 1972 pending in PCR
No.227/2025 on the file of learned Principal Civil Judge
and JMFC, Chamarajanagara.
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HC-KAR
2. Heard the learned counsel for petitioner and the
learned High Court Government Pleader for
respondent/State.
3. The learned counsel for petitioner would
contend that three persons were moving on a two wheeler
and on suspecting them, two persons were caught one
person ran away and 16 kgs 900 grams of deer meat was
found with them. The said persons who were caught
disclosed the name of this petitioner as a person who ran
away. The said meat has been seized under a mahazar.
The accused Nos.1 and 2, who were caught, were granted
bail by the learned Magistrate. The offences alleged
against the petitioner are not punishable with death or
imprisonment for life. The maximum sentence that can be
imposed is imprisonment which may extend to seven
years. The petitioner is ready to cooperate with further
investigation, if any, and abide by any conditions to be
imposed by this Court. With this, he prayed to allow the
petition.
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4. Per contra, the learned High Court Government
Pleader for the respondent/State would contend that the
petitioner was also with accused Nos.1 and 2 in
transportation of deer meat etc. The deer meat to the
extent of 16 kgs. 900 grams has been seized along with
the weapons used by the accused persons and the two
wheeler. The petitioner is required for custodial
interrogation. With this, she prayed to reject the petition.
5. Having heard the learned counsel, the Court
has perused the FIR, complaint and other materials placed
on record.
6. The name of the petitioner has been disclosed
by accused Nos.1 and 2 as the person ran away from the
spot, accused No.1 and 2 were caught when they were
moving on a scooter and found transporting a deer meat
weighing 16 kgs. and 900 grams. The petitioner is stated
to have ran away from the spot. The same has been
disclosed by the arrested accused persons, who have
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HC-KAR
stated so in their voluntary statements. The offences
alleged against the petitioner are not punishable either
with death or imprisonment for life. The maximum
sentence that can be imposed imprisonment which may
extend to seven years. The petitioner has undertaken to
cooperate with the Investigating Officer in the
investigation and abide by any conditions to be imposed
by this Court. There are no criminal antecedents of the
petitioner.
7. Considering the above aspects, the petitioner
has made out a case for grant of anticipatory bail with
conditions.
In the result, the following:
ORDER
i) The petition is allowed
ii) The petitioners is order to be released on bail in
the event of his arrest in W.L.O.R.No.8/2025 of Sub-
Inspector of Police, Forest Police Mobile Squad,
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Chamarajanagar registered for the offences punishable
under Sections 9, 39, 39(D), 48(A), 50, 51, 55, 57 of
Wildlife (Protection) Act, 1972 pending in PCR
No.227/2025 on the file of learned Principal Civil Judge
and JMFC, Chamarajanagar subject to following conditions.
a) The petitioner shall voluntarily appear
before the Investigating Officer within fifteen
days from this day and execute bail bond for a
sum of Rs.1,00,000/- with one surety for the
like sum for the satisfaction of Investigating
Officer.
b) The petitioner shall appear before the
Investigating Officer whenever called for and
cooperate for investigation.
c) The petitioner shall not directly or indirectly
make any inducement, threat or promise to any
person acquainted with the facts of the case so
as to dissuade him from disclosing such facts to
the court or to any police officer or tamper with
the evidence.
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d) The petitioner shall appear before the
Investigating Officer on every Sunday for period
of one month or till filing of the final report
whichever is earlier.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
BKM
List No.: 1 Sl No.: 21
