NAND KISHOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Nand Kishor, who is in judicial custody in FIR No.0005 of 2023, under Ss. 2, 9, 39, 49B and 5 of Wildlife Protection Act and Sec. 429 of IPC, Police Station Someshwar, District Almora, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would submit that the applicant/accused is in jail since 2/3/2023; that, charge sheet has been filed; that he has got no criminal history; and that, no purpose would be served by keeping the applicant behind bars for indefinite time as the trial is likely to take considerable time for completion.