JAYAPRAKASH K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of Criminal Procedure Code.

(2.) Second accused in O.R.No.3/2019 of Mannamangalam Forest Station, Thrissur District, is the petitioner in this bail application. The above case is registered against the petitioner and two others alleging the offences punishable under Sections 9 , 39(1)(b)(d) , 44(1)(v) , 57 and 51(1) of Wild Life Protection Act, 1972.

(3.) The prosecution case is that the 2 nd accused killed a wild pig on 18.11.2019 after trespassing into the forest land and the 1st and the 3rd accused purchased the meat.