SUDHAKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who was arrested and remanded to judicial custody on 7/10/2025 for the offences punishable under Ss. 2(1) (2) (5) (11) (12B) (14) (15) (17) (18) (19) (23) (24A) (25B) (30) (31) (32) (36), 37,39,40,42,44(1) (a) 47,48,49,50,51(1), 52,55,56,57 of the Wilfdlife (Protection )Act, 1972 in W.L.O.R.No.7 of 2025 on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that 6/10/2025 at about 2.00 p.m., the respondent arrested the petitioners, alleging that he is in possession of Elephant Ivory (Tusk) in their car with the intent to sell it in the market for a huge amount. The purpose of transporting the said ivory was solely to obtain an authorization certificate from the Government. However, the Respondent police arrested the petitioners without properly considering his explanation. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. He would further submit that the petitioners are in custody from 7/10/2025. Hence, he seeks bail.