PARMANAND BACHHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.237 of 2024, under Ss. 9, 48-A, 51 of the Wild Life (Protection) Act, 1972, Police Station- Dineshpur, District-Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, 30 tortoises were recovered from the possession of the applicant.