DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for grant of regular bail in connection with the Case Crime No.92 of 2023, registered at police station Khanpur, District Haridwar.

(2.) Applicant is in judicial custody under Sec. 9, Sec. 39 read with Sec. 51 of the Wild Life (Protection) Act, 1972.

(3.) Two persons, including the present applicant, sitting on a motorcycle were arrested by the police party on 7/4/2023. Six turtles were recovered from a bag kept on the said motorcycle.