ALLAUDDIN MAHABUBSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are arraigned as accused Nos.1 to 5 have filed this petition under Sec. 438 Cr.P.C. to grant anticipatory bail in C.C.No.81/2023 for the offences punishable under Ss. 9, 15, 17 and 51 of Wild Life (Protection) Act, 1972 ('WLP Act' for short) (PCR No.7/2023), contending that they are innocent persons. They have not committed the alleged offences. There are no eyewitnesses to the alleged incident. There is no evidence to connect the petitioners to the alleged crime. The concerned authorities have not made any attempts to collect necessary evidence by recording the statement of the localities.