INAM ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in jail being implicated in Crime No. 46/Barheni/2015 -16 (Criminal Case No. 777 of 2016) under Sections 2/9/39/49/51 of Wild Life (Protection) Act, P.S. Kaladhungi, District Nainital.

(2.) The co -accused, namely, Irshad Ali, Gulam Nabi and Mohd. Yameen have already been granted bail by this Court vide order dated 28.04.2016, 28.04.2016 and 13.05.2016 respectively. The present applicant is in jail since 15.12.2016.

(3.) Considering the facts and circumstances of the case as well as other evidence available on record, the applicant has been able to make out a case of bail, at least on parity. Accordingly, the bail application is allowed.