BALMURUGAN & ANR. Vs. STATE OF M.P

JUDGEMENT

(1.) Submissions were made on this bail application filed under Section 439 of Cr.P.C for grant of bail. The applicants have been implicated in Crime No.29/2019, registered at police station - Forest Area Officer Dhamnod, for the offences punishable under Sections 7 , 55 and 58 of Biological Diversity Act, under Sections 41 , 42 , 52 , 69 of the Indian Forest Act and under Sections 9 / 51 and 35 / 51 of the Wild Life Protection Act. They are in custody since 17.9.2019.

(2.) The first bail application of the applicants was dismissed as withdrawn vide order dated 27.1.2020. This court had granted last opportunity to the State for filing written submissions regarding the bail application and such direction was made on 15.6.2020 and it was specifically stipulated that no further opportunity shall be granted and oral submissions shall be considered, if no written submissions shall be presented.

(3.) Today, learned counsel for the State submits that he has not received any written submissions from the concerned officers, but prays for another opportunity.