KUNJAN LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) THE applicant is involved in Range Case No. 3 of 2014 -15, under Sections 26,41, 42 of the Indian Forest Act and Section 27, 39, 35 (6), 51 (1) of the Wild Life (Protection) Act, Range South Sonaripur, District Lakhimpur Kheri.

(3.) LEARNED counsel for the applicant has submitted that the case is triable by magistrate. The applicant is in jail since 12.6.2014 as averred in paragraph no. 8 of the affidavit filed in support of bail application.