MAHIPAL S/O NAINSUKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. J.S. Virk, Advocate, present for the applicant.

(2.) Mr. B.S. Parihar, Brief Holder, present for the State.

(3.) Applicant- Mahipal , who is in jail in connection with FIR no. 76 of 2011, relating to offences punishable under section 39/51/52 Wild Life (Protection) Act, 1972, and under section 207 Motor Vehicles Act, Police Station Kunda, District Udham Singh Nagar, has sought his release on bail.