MOHAMMED SHAFI M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners who is arraigned as accused Nos.3 in O.R.No.1 of 2021 of Forest Range Office, Nelliyampathy registered for the offences punishable under Ss. 39(1), 49B, 50, 51 read with Section 2 of Wild Life (Protection) Act, 1972 have moved this application for his release on bail.

(3.) The prosecution case is that on 11.06.2021 the forest officials attached to Nelliyampathy Range recovered a head with antlers and intestine part of a Deer from Thalippadam,Nemmara. During the course of investigation on 09.07.2021 the 1st accused was apprehended with a country gun. Later the meat of a wild animal and the vehicle used to transport the meat of the wild animal were also recovered and the case was registered. Thereafter on the information supplied by the accused Nos.1 and 2, the other accused including this petitioner were booked for having hunted a wild deer by trespassing into the forest land and thus the case has been registered.