JANAK BAHADUR VISHWAKARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Case Crime No. 185 of 2023, registered at police station SIDCUL, District Haridwar. Applicants are in judicial custody under Sec. 26(1) (g), Sec. 41 read with Sec. 42 of the Indian Forest Act, 1927 and Rule 3 read with Rule 28 of the Uttarakhand Transit of Timber and Other Forest Produce Rules, 2012.

(2.) As per the prosecution case, on 23/3/2023, informant Ajay Krishna, Sub-Inspector, was busy in checking the vehicles along with other police personnel. On seeing the police, applicants tried to run away. They were apprehended. On search, 300 grams of Keeda Jadi (caterpillar fungus) was recovered from the possession of applicant no. 1- Janak Bahadur Vishwakarma and 290 grams from the possession of applicant no. 2- Padam Kami. The said recovered articles were sent to Forensic Science Laboratory for examination. After completion of the investigation, charge-sheet has been filed.

(3.) Heard Mrs. Prabha Naithani, learned counsel for the applicants and Mr. V.S. Rathore, learned A.G.A. for the State.