NAGANAYAKA Vs. STATE

JUDGEMENT

(1.) THIS petition is filed by the petitioners -accused Nos. 4 and 5 under Section 438 of Cr. P.C. seeking a direction to the respondent police that in the event of their arrest, they be released on bail of the offences punishable under Sections 9, 27, 29, 31, 39(D), 50, 51, 52 read with Sections 2(11)(14)(16)(35)(36) of Wild Life Protection Act, 1972, registered in respondent Police Station FOC No. 1/2013 -14.

(2.) I have heard the learned Counsel appearing for the petitioners -accused Nos. 4 and 5 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, learned High Court Government Pleader appearing for the respondent -State, during the course of the arguments, submitted that the matter is still under investigation and at this stage, the petitioners are not entitled to be released on bail.