SURA SURA BHUPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 438 of Cr.P.C., is filed seeking to enlarge the petitioners/A5 to A7 on anticipatory bail in Crime No.17/2024 of Nandyal Range, Wild Life, Nandyal Division, Nandyal District registered for the offences punishable under Sec. 9 r/w 2(16), 39(B), 51, 52, 57 of Wild Life Protection Act, 1972.

(2.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor for the State.

(3.) At the time of hearing, learned counsel for the petitioners has confined his request only to order notice under Sec. 41-A Cr.P.C. by following the Judgment in Arnesh Kumar vs. State of Bihar (2014) 8 SCC 273 of the Hon'ble Supreme Court of India, stating that the punishment prescribed for the offences registered against the petitioners/A6 to A8 are under Ss. 2(1)(2)(16), 9, 27, 31, 39(b) of Wild Life Protection Act, 1972, is upto seven years. Learned Assistant Public Prosecutor does not dispute the same.