RAJU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deo Raj Singh, learned counsel for the applicant, learned Additional Government Advocate and perused the record.

(2.) This bail application has been preferred by the applicant, Raju, who is involved in Range Case No.06 of 2019-20, under Sections 9/51 (1) of Wild Life Protection Act and Section 41/42 of Indian Forest Act, Range-Maigalganj, District-Lakhimpur Kheri.

(3.) Learned counsel for the applicant has submitted that the applicant has falsely been implicated in this case. Initially, the applicant was not arrested on the spot when the other co-accused persons were arrested by the Forest Officers. Firstly, the name of the applicant has been mentioned in the Seizer Report produced by the Circle Forest Officer before the Chief Judicial Magistrate, Lakhimpur Kheri and on the basis of said seizer report, the applicant was arrested on 26.06.2019 and since then the applicant is languishing in jail.