JAMEENDHAR.M.S Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in O.R.No.02 of 2020 of Mupliyam Forest Station, Thrissur registered for the offences punishable under Sections 27(1)(e)(iv) of the Kerala Forest Act and under Section 2(1), 2(15), 2(16), 9, 39, 49 read with Section 51 and 57 of the Wildlife Protection Act.

(3.) The prosecution allegation is that on 03.04.2020 this petitioner along with the other accused hunted "Wild Boars" by ensaring it with cable wires and stocked the meat in his residence and thereby committed the aforesaid offences.