SUKHRAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the above-mentioned two bail applications arise out of same crime number, they are clubbed and heard together and are being disposed of by this common order.

(2.) These are the first bail applications filed under Sec. 483 of Bharatiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail to the applicants who have been arrested in connection with Crime No./ P.O.R. Forest Case No. 20040/2023 registered at Police Station- Forest Ranger Officer at Forest Range, Pandariya, District - Kabirdham, Chhattisgarh, for the offence punishable under Ss. 33(1)(b), 33(1)(c) of the Indian Forest Act, 1927 and Sec. 9 read with Sec. 2(1), 2(16)(c) of the Wild Life (Protection) Act, 1972 and Sec. 3 of Damage to Public Property Prevention Act, 1984(in MCRC No. 122/2026) and Ss. 331(1)(a), 33(1)(b), 33(1)(c) of the Indian Forest Act, 1927 and Sec. 9 read with Sec. 2(1), 2(16)(c) of the Wild Life (Protection) Act, 1972 and Sec. 3 of Damage to Public Property Prevention Act, 1984(in MCRC No. 254/2026).

(3.) Case of the prosecution, in brief, is that the applicants illegally encroached and ploughing in the protected forest area of the Kodwa Beat, Forest Range, Pandariya, District ­ Kabirdham (C.G.) and the act of the applicants may have caused significant hardship to wild life, animals, birds and also cutting green trees and plants. On this basis the crime has been registered against the applicants and arrested the applicants, hence, this bail application.