RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail Application No. 584 of 2010 is filed by Accused Nos. 1 to 4 in OR No. 1 of 2010 of Vallakadavu Forest Range, Idukki District, while BA No. 690 of 2010 is filed by Accused Nos. 5 to 8 therein. The applications are filed under S.439 of the Code of Criminal Procedure.

(2.) The offences alleged against the accused are under S.2, S.9, S.39, S.42, S.44, S.49, S.49B, S.50, S.51 and S.57 of the Wild Life Protection Act.

(3.) The prosecution case is the following: On getting intelligence information that a leopard skin was being transported in the Jeep bearing registration number KL 02 C 6072, on 23/01/2010, Mundakkayam Forest Flying squad arrested accused Nos. 1 to 4 (Ratheesh, Shamnad alias Sadique, Asokan and Afsal) while they were transporting a leopard skin. Apart from the leopard skin, a G.P.S., film rolls, batteries etc. were also found in a bag kept in the jeep.