RAVIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail.

(2.) B.A. No. 6369 of 2021 is filed by the 3rd accused in O.R. No. 3 of 2021 of Petimudi Forest Station, Munnar, registered for the offences punishable under Sections 2(32), 39(1)(a),(b), (d), (3)(a), (b), 50, 51(1) of the Wildlife Protection Act, 1972. B.A. No. 6721 of 2021 is filed by accused Nos. 1, 2 and 4.

(3.) The prosecution allegation is that on 23.07.2021, the accused persons were found in possession of Ambergris, which is said to be used for production of perfumes, a protected species included in Sl. No. 5A of Schedule II of Part II of Wildlife Protection Act, in Room No. 2 of MUIR Cottage within the jurisdiction of Petimudi Forest Station by the Forest officials, which was kept for sale. The Forest Officials in fact conducted search on getting reliable information that Ambergris is being illegally transported by the accused persons and thus they were arrested and a case was registered against them.