SATISH KUMAR Vs. STATE

JUDGEMENT

(1.) Mr. Nazrul Islam Jafri has filed counter affidavit on behalf of theCentral Bureau of Investigation (C.B.I.) is taken on record.

(2.) Learned counsel for the applicant submitted that no doubt the applicant and co-accused Fakirey were arrested at the time of recovery but the bag where from five skins of Wild Animals were recovered was in possession of the co-accused Fakirey, therefore, the applicant has been implicated on account of misunderstanding and there is no evidence that the applicant was not in any way in possession of the recovered articles.

(3.) The learned counsel for the applicant lastly submitted that the applicant has been falsely implicated due to enmity and there is no reasonable ground to believe that the applicant has committed the alleged offences.