VINIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 3 rd accused in O.R No.2/2020 of Ponganamkad Forest Station. The above case is registered alleging offences punishable under Sections 2(1), 2(16)(a), (b), (c), (36), 9, 39(1)(a) and (b), 51 and 52 of Wildlife (Protection) Act, 1972.

(3.) The prosecution case is that the petitioner who is the 3rd accused had instructed the 1 st accused through telephone to obtain the meat of wild pig from the 4th accused and carry it to the house of the petitioner bearing NoXIV/323 of Vallachira Grama Panchayat and the 1st accused carried into effect his instruction. Therefore, the petitioner committed the offence.