MANOJ BACHKHETI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Ganesh Kandpal, learned Advocate holding brief of Mr. Sandeep Kothari, learned Advocate for the applicant and Mr. J.S. Virk, learned A.G.A. for the State of Uttarakhand.

(2.) Urgency Application is not opposed by learned Counsel for the State, therefore, the Urgency Application No. 1523 of 2020 is allowed.

(3.) This First Bail Application has been filed for grant of regular bail in connection with F.I.R. No. 23 of 2019, registered with Police Station Someshwar, District Almora, for the offence punishable under Section 51 of the Wild Life (Protection) Act, 1972.