JIJI CHACKO Vs. FOREST RANGE OFFICER AND OTHERS

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C., 1973

(2.) The petitioner is the third accused in the case registered as O.R.No. 7/2017 of the Peruvannamoozhy Forest Range under Sections 9, 31, 39, 42 and 51 of the Wild Life (Protection) Act, 1972 (hereinafter referred to as 'the Act'). (In the petition, the petitioner is shown as the fourth accused but he is the third accused in the case).

(3.) The prosecution case is as follows: