ASHOK Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/11/2025 for the offences punishable under Ss. 49A, 49B, 49C, 50, 51 of Wild Life Protection Act 1972 and amended in 2002 in WLOR.No.18 of 2025 on the file of the respondent seeks bail.

(2.) The case of the prosecution is that the petitioner herein along with other accused was found in illegal possession of one set of elephant ivory for purpose of sale and the same have been recovered. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 28/11/2025. Hence, he seeks bail to the petitioner.