BALVEER SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing Case diary is not available in view of Covid19 Pandemic situation. Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned order.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 29-4-2020 in connection with Crime/POR No.4951/18/2020 registered at Police Station Forest Department Distt. Gwalior for offence under Sections 2 , 9 , 51 of Forest Act and under Sections 41 , 52 of Wild Life Protection Act.