RAMESH S/O JHINKU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT Ramesh, who is in jail in connection with Forest Crime/Range Case No. 4 of 2010 -11, relating to offences punishable 9, 39, 44, 51, 52 of Wildlife Protection Act, Police Station Forest Department Mandal Range, Ramnagar Van Prabhag, District Nainital, has sought his release on bail.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the Applicant deserves bail.