SARISH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. for per-arrest bail filed by the petitioner/accused in Crime no.17/2021 of Thodupuzha Forest Range Office alleging the commission of the offences punishable under Ss. 2(1) (5), 9, 39,49,50 and 51 of the Wild Life (Protection) Act, 1972.

(2.) The prosecution case is that the Forest Officials on conducting a search of the house of the petitioner/accused, found three parakeet chicks and two Indian pea fowl chicks of six months and four months of age respectively, being bred in captivity. Hence, the accused is alleged to have committed the offences punishable under the above mentioned Ss. .

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation has not been completed.