KALU LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) Heard on this first application filed under Section 439 of Cr.P.C for grant of bail to the applicants, as they have been arrested in connection with Forest Crime No.1925/04, registered by Forest Circle, Ramna, Beat Borai, Police Station Garhakota, District Sagar for the offence punishable under Sections 9, 39, 50 and 51 of Wild Life Protection Act.

(3.) The case of the prosecution is that, on the basis of information received from the informant the Forest Party raided the house of the applicants on 19.07.2020 and on search being made, the meat of wild bore out of which some meat was cooked was recovered from them. The said flesh and food were seized and on that basis, POR No.1925/04 was registered against the applicants the applicants were taken into custody.