ARUNASALAM Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/11/2023 for the alleged offence punishable under Ss. 2(32), 39(1)(a), 39(1)(b), 39(1)(d), 40(1), 40(2), 40(2-A), 40(2-B), 49(A), 49(B), 50 and 51(1) of the Wild Life (Protection) Act 1972 in WLOR.No.18 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 15/11/2023, when the police party conducted vehicle check up, they intercepted a car and searched the same, in which, it was found that the accused persons illegally carrying ambergris weighing 10.200 kgs. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 15/11/2023, hence he seeks bail.