RAKESH E. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 4th accused in crime No.784/2023 of Nilambur Police Station, which was registered for the offences punishable under Ss. 3(1), r/w 25(1B)(a) of Arms Act.

(3.) The prosecution case is that, the petitioner along with the other accused trespassed into the reserve forest in motorbikes with country made gun and shot down a mouse deer/Indian Chevorotain. The crime was registered in such circumstances. In connection with the very same incident, Akambadam Forest Office has registered O.R. No.4/2023 for the various offences under Kerala Forest Act and Wildlife Protection Act. As the petitioner apprehends arrest in connection with the investigation of the case, this application for anticipatory bail is submitted.