ASHRAF KHA Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.7389/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(3.) The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 19/09/2019 by Police Station Forest Department, Distt. Shivpuri (M.P.) in connection with Crime No.622/2012 registered for offence under Sections 5(1) , 11 , 12(3) , 15(1)(1) , 15(2) , 16 , 17 of Indian Forest Act, Sections 26(1)(ch) , 26(1)(cha) , 52(1) of Biological Diversity Act, Sections 7 , 24(2) , 55(2).