PARAMASIVAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/11/2022 for the alleged offence under Ss. I(2)(16), III(9), VI(50)(51) of Wild Animals Protection Act in WLOR No.2 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 29/11/2022, while the defacto complainant/forest officer on a routine vehicle checkup and visit, he said to have found that the petitioners are in possession of two monitor lizard, out of which, one was found dead. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that they are agricultural coolies and they are innocent persons. He would submit that they have not at all committed any offence as alleged by the respondent police and they are no way connected with the offence. He would submit that they have been falsely implicated in this case for statistical purpose. He would further submit that the investigation is almost completed and that the petitioners have been suffering incarceration for more than 21 days from 29/11/2022. Hence, he prayed to grant bail to the petitioners.