JOBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Section 438 of Criminal Procedure Code.

(2.) The Bail Applications are filed by accused Nos.1 to 3 in OR No.17 of 2019 of Forest Range Office, Kumaly. The above case is registered against the petitioners alleging offence punishable under Sections 2(16), 2(36), 9, 39, 50 and 51 of the Wild Life Protection Act, 1972.

(3.) The prosecution case is that on 4.10.2019, the forest officials got an information that an offence under the Wild Life Act is committed at 66th Mile, in Kumaly, Chellarcode Section. The forest officials inspected the place owned by one Mr.Jose Purakkunnel and found a carcass of Sambar deer and prepared a mahazar and registered a wild life offence as O.R 17 of 2019.