BASURAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on the application under Section 439 of the CrPC for grant of bail to the applicants.

(2.) It is submitted that the applicants have been arrested in connection with Crime No.POR 7922/2016 registered for offence under Sections 27, 29, 31, 38, 51 and 52 of the Wild Life Protection Act, 1972 and Section 3 (1) A of the Prevention of Damage to Public Property Act, 1984 by the Forest Range Officer, Arsikanhar Udanti Sitanadi Tiger Reserve, District Dhamtari, on 16-1-2017. Charge- sheet of the case has been presented in the trial Court. It is further submitted that the applicants are innocent and have been falsely implicated. It is also submitted that all the applicants and other co- accused persons are in possession of Government forest lands since last 35 years and have prayed for grant of lease of the lands in their possession, however, instead of considering their prayer, the applicants have been falsely implicated in a criminal case. The case is likely to take some time for its disposal. It is further submitted that co-accused persons Nemuchand and four others have been granted bail by this Court by order dated 17-4-2017 in M.Cr.C.No.1737/2017. Hence, the applicants have prayed for grant of bail.

(3.) Counsel for the State has opposed the bail application.