ABDUL RAHMAN MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in O.R.No.7/2007 of Forest Range Officer, Thamarassery for offences punishable under sections 2, 9, 39, 50 and 51 of the Wild Life Protection Act for allegedly having kept for sale 39 doves of various varieties in his shop at Charvannoor, Kozhikode, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) Anticipatory bail cannot be granted in a case of this nature. But at the same time, I am inclined to permit the petitioner to surrender before the Investigating Officer namely, Forest Range Officer, Thamarassery for interrogation and then to have his application for regular bail ordered by the Magistrate concerned. Accordingly, the petitioner is directed to surrender before the Investigating Officer either on 3.4.2007 or on 4.4.2007 for the purpose of interrogation. The petitioner shall, thereafter, be produced on the same day before the concerned Magistrate, who shall release the petitioner on bail on appropriate conditions. This application is disposed of as above.