SIVANESAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/6/2023 for the offences punishable under Ss. 39(1), (a), (b), (c), (d), 39(3)(a)(b), 44, 48A, 48b(ii), 49A, 49B and 50 r/w 51 of Tamil Nadu Wildlife Protection Act, 1972 in W.L.O.R.No.23 of 2023 on the file of the respondent police, seek bail.

(2.) The learned counsel for the petitioners submitted that, petitioners are falsely implicated as accused in W.L.O.R.No.23 of 2023 for the offences under Ss. 39(1), (a), (b), (c), (d), 39(3)(a)(b), 44, 48A, 48b(ii), 49A, 49B and 50 r/w 51 of Tamil Nadu Wildlife Protection Act, 1972. Petitioners are innocents. They are in judicial custody from 20/6/2023. Therefore, he prays for grant of bail to the petitioners.

(3.) In response, learned Additional Public Prosecutor submitted that, on information, the respondent police posed themselves as persons interested in buying Gajamuthu, approached the accused and found that, accused were in possession of 3 numbers of Gajamuthu at 8.00 p.m., on 19/6/2023 at No.17, Ragavendra Construction, Subrayan Nagar, Kodambakkam. The accused were arrested and 3 numbers of Gajamuthu were seized. The investigation in this case is not completed. Thus, he prays for dismissal of this petition.