DEEPAK CHIMWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Deepak Chimwal is in judicial custody in FIR No.18 of 2023 (Range Case No.7/Daichori/2022-23), under Ss. 26 and 52 of the Indian Forest Act, 1927 and Ss. 39 and 51 of the Wild Life (Protection) Act, 1972, Police Station- Kaladungi, District- Nainital. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 27/1/2023, 9 kgs elephant tusk were recovered from the custody of the applicant and co-accused, which they had kept in a private vehicle.