SIVADASAN K N Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 4th accused in O.R. No.40/2006 of Thamarassery Forest Range for an offence punishable under Secs.2, 9, 50, 51 and 57 of Wild Life Protection Act, 1972 for allegedly killing a Sambar deer and sharing its meat, seeks his enlargement on bail. The petitioner was arrested on 23.12.2006. Ever since then he is in judicial custody.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offence, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs. 10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Thamarassery, and subject to the following conditions:-