SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in OR No.18/2023 of Devikulam Forest Station, Idukki, for having committed offences punishable under Ss. 2(16), 2(35), 2(36), 9, 39, 50 and 51 of the Wild Life (Protection) Act, 1972 and also 1st accused in Crime No.736/2023 of Munnar Police Station, Idukki, for having committed offences punishable under Ss. 3(1) and 25(1-B)(a) of the Arms Act, 1959.

(3.) The prosecution case is that based on the confession statement of the petitioner, the Devikulam Forest Range Officer seized 12 bore-gun and cartridges from a building owned by KSEB in KDH village, Mattupatti Kara, Devikulam Grama Panchayath, and the skull of a buffalo and thereby committed the aforementioned offences.