DEVENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mohd. Farooq, learned counsel for the petitioner and learned Standing Counsel representing the State.

(2.) The prosecution case against the petitioner, Devendra Kumar, and his son, Prashant Vishnoi in brief is that on receiving the information regarding illegal storage of large quantity of hide, trophies made of skulls and horn of prohibited forest animals including their meat kept in 47 packets on 29/4/2017 at 01:30 p.m., a joint team of officers of Directorate of Revenue Intelligence and Forest Department, Meerut Division, Meerut, raided the residence of the petitioner, Devendra Kumar, and his son, Prashant Vishnoi situated at 36/4, Civil Lines, Meerut. From the room situated at second floor of the house, hide of leopard, hide and skull of black deer, horns of sambar and deer in large quantity and a knife with handle made of tusk, was recovered. On the ground floor, meat of prohibited wild animals kept in 47 packets in freeze container (deep freezer) was also recovered. Details of articles recovered is as follows :-

(3.) The petitioner, Devendra Kumar, retired colonel, informed the raiding team that the frozen meat is that of wild boar. From the aforesaid recovery, Range Case No. 6/2017-18 u/s 9, 44, 49-A, 49-B, 50 and 51 of Wild Life (Protection) Act, 1972, Police Station- Civil Lines, District- Meerut, was registered against the petitioner and his son, Prashant Vishnoi.