NEERAJ @ LALLA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 25.10.2019, by Police Station Game Ranger Devari, District Morena, in connection with PRO No.9871/2020, registered for offence under Sections 27 , 29 , 50 , 51 and 52 of Wild Life Protection Act and Section 41 and 52 of Indian Forest Act.

(2.) It is the submission of learned counsel for the applicant that applicant was a pillion rider in the case and even he does not possess driving license. Still police has treated him as driver of the vehicle because driver has escaped when intercepted by the Forest Department. He is a young boy of 18-19 years and therefore, in the absence of driving license no employer would have employed him as driver for driving the vehicle. It is further submitted that owner of the vehicle is Gajendra S/o Asharam and private complaint has already been filed against the owner of vehicle Gajendra and soon owner of the vehicle is likely to be arrested. Confinement amounts to pretrial detention. He may be given a chance to purge his misdeed if any. He undertakes to cooperate in trial and would abide by all the terms and conditions as imposed by this Court. He further undertakes to not to commit any offence of same nature. He undertakes to perform community service by plantation of saplings and to serve the national cause by contributing in Army Central Welfare Fund and to install Water Harvesting System and to install Arogya Setu App.

(3.) Under these grounds, prayer for bail has been made.