MUHAMMED ASAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.3 and 4 in OR No.3 of 2022 of Anchal Forest Range, Kollam registered alleging commission of offences punishable under Ss. 2(2), 9, 39(1), (2) and (3), 44, 48 and 51 of the Wildlife Protection Act, 1972.

(3.) The prosecution case is that on 10/12/2022 at about 4.45 p.m. the petitioners were found possessing material suspected to be ambergris (9.985 kgs) of sperm whale coming under Schedule II Part II of Wild Life Protection Act while transporting the same in a Hundai Car bearing registration No.KL2-AC-6385. The Inspector of Police, Punalur and party on patrol duty conducted the search of the vehicle at Karavallur Pirakkal on 10/12/2022 at 4.45 p.m., took the vehicle and the material suspected to be ambergris along with the accused into custody and forwarded to the Anchal Forest Range Office. Thus the petitioners have committed the aforesaid offences.