MADHUSOODANAN NJARAKKATTIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail and petitioner is the 2nd accused in O.R.No.5/2023 of Karuvarakundu Forest Station, Malappuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the relevant documents form part of the case diary, produced by the learned Public Prosecutor.

(3.) The prosecution case is that, the 1st accused collected meat of wild boar which was included in Schedule III of the Wild Life (Protection) Act, 1972 and given the same to the petitioner also. Thereafter, the Forest Officers came to know about this and they have collected the meat. The collected items were sent to Rajiv Gandhi Center for Bio Technology, Thiruvananthapuram and the rest of the cooked meat were burried with the permission of Judicial First Class Magistrate Court"II, Manjeri. On this premise, the prosecution alleges commission of offences punishable under Ss. 2, 2(1), 14, 16, 20, 35, 36, 9, 39, 50 and 51 of the Wildlife (Protection) Act, 1972.