THAMEEM ANSARI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is sixth bail application under Section 439 of the Cr.P.C. for grant of bail. Applicant Thameem Ansari was arrested on 11/10/2017 in connection with Forest Crime No.28060/2002 registered at Police Station Regional Tiger Strike Force, District Sagar for the offences punishable under Sections 2, 9, 39, 44, 48- A, 49-B, 51, 52 of the Wild Life Protection Act , 1972.

(3.) First and second bail applications filed by the applicant were dismissed on merit by the Coordinate Bench of this Court vide orders dated 16/03/2018 & 13/07/2018 passed in M.Cr.C.Nos. 23455/2017 and 13906/2018 respectively. The third, fourth and fifth bail applications were dismissed on merit by this Court vide orders dated 05.12.2018, 06.03.2019 & 18/09/2019 in M.Cr.C.Nos.44665/2018, 4899/2019 & 36480/2019.