SATHYA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 3/2023 of Olavakkode Forest Range Office, Palakkad, for having allegedly committed offences punishable under Sec. 9, 39, 44, 48(a) r/w Sec. 2(1), (2), 16(c), 36, 50 and 51 of the Wild Life (Protection) Act, 1972 (Amendment Act 2022).

(3.) The prosecution case is that, on 19/8/2023, near the KSRTC Bus Stand, Palakkad, the accused was found in possession of 96 numbers of seahorses and attempting to sell the same and thereby committed the offence.