SUDESH KUMAR @ SUDESH CHAND Vs. C.B.I.

JUDGEMENT

(1.) THE instant petition is being filed for direction for release of the petitioner on bail in case FIR No.82/2005 under Sections 49, 49B(1) of Wildlife Protection Act 1972, registered at P.S. Kamla Market and subsequent second FIR on the same facts and same provision of law, being RC SIB 2005 E 0003 dated 30.05.2005 under Sections 49, 49B(1) of the Wild Life Protection Act, 1972.

(2.) MR . Siddarth Luthra, Sr. Advocate appearing for the petitioner has submitted that on 31.01.2005 FIR No.82/2005 was registered by the officials of P.S. Kamla Market. Pursuant to the aforesaid FIR, on the same day, the petitioner was arrested and remanded to judicial custody.

(3.) HE further submitted that after completion of investigation of the matter the Inspector of Wild Life filed a criminal complaint bearing No.572/2001 before the Learned ACMM, Delhi against eight persons wherein the petitioner was named as accused No.1, alleging inter alia therein commission of offence under Sections 49, 49B(1) of the Wild Life (Protection) Act, 1972. The learned ACMM, Delhi took cognizance of the offence punishable under Sections 49, 49B(1) and summons were issued against all the accused persons vide its order dated 29.03.2005.