FARMAN ALI Vs. NCT STATE OF DELHI

JUDGEMENT

(1.) The petitioner has approached this Court for the grant of anticipatory bail under Section 438 of the Code of Criminal Procedure, after a similar application of the petitioner was rejected by the learned Additional Sessions Judge on 3rd June, 1964.

(2.) The learned Additional Sessions Judge's rejected the anticipatory bail application because the petitioner is indulging in the business and smuggling of hydes and skins of wild animals. He has also mentioned in the order that two skins were recovered at the spot and the application of the co-accused has also been dismissed.

(3.) The Duty Officer, Bara Hindu Rao, Delhi lodged a First Information Report on the basis of the secret information received by the Crime Branch of Delhi Police that a group of some persons is engaged in illegal selling of skin of wild animals and is also engaged in smuggling the same. This information was reduced into writing and the investigation was handed over to the Sub Inspector Vinod Kapoor of Crime Branch, Section 5, Police Head Quarter, New Delhi.