ASHIKH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is arrayed as the 2nd accused in O.R. No. 04 of 2022 of Forest Range Office, Walayar registered for offences under Ss. 2(16), 2(36), 9, 39(3)(a)(b), 50 and 51 of the Wild Life (Protection) Act, 1972.

(3.) The prosecution allegation is that on 24/2/2022, the RPF Intelligence Branch officials had restrained a person at Palakkad Junction Railway Station, who was found in possession of sand boa and further investigation revealed that accused 1 and 2 had jointly transported sand boa in the train.