SAMIR THAPAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all the above titled three bail applications have arisen out of the same case crime number, therefore, these are being decided together.

(2.) It is the contention of learned Counsel for the applicants that to celebrate Chrismas and New Year together with their families, the applicants booked three Suite Rooms in Kolhuchaur Guest House, Lansdowne Forest Division, Kotdwar from 25.12016 to 1.2017 through three different bookings. All the three bookings were in the name of three separate individuals, who are said to be the employees of the applicants. Authorities concerned gave the permission for the same along with permission for erecting ten pitched tents and entry of vehicles up to the forest resort with certain conditions. In the night of 31.12016, when the applicants were celebrating the New Year Eve, a police party raided the premises of the forest guesthouse and made the alleged recoveries.

(3.) It is contended on behalf of the applicants that all valid permissions were obtained, in advance, from the forest department. To substantiate the contention, copies of the documents have also been annexed with the record. As regards the recovery of meat, etc., it is contended that the applicants had purchased such packaged food items from Delhi itself. Purchase receipts have also been annexed with the record. This fact is admitted to the State Counsel.