MO. JAFAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 23.03.2020 in connection with crime No.103/2020 registered at Police Station Shajapur, District Shajapur for the offence punishable under sections 9,3,39,48(A), 49(B), 50,51 of Animal Protection Act, 1972.

(3.) As per prosecution story, applicant alongwith four other persons had indulged into an illegal act of hunting black buck in forest area. The black buck and air gun were found to be in the vehicle of present applicant. Accordingly, the case has been registered against the applicant.