HARISINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's Second bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.PRO28060/2017 registered at Police Station-Forest Department Tiger Strike Force, District-Indore (MP) for offence punishable under Ss. 9.39, 44, 48(A), 49(B) and 52 of Wildlife Protection Act. The applicant is in custody since 17/8/2019.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein a leopard skin has been seized from the possession of the applicant and Chandabai and the other accused persons ran away from the spot and subsequently various body parts of leopard and other wild animals were recovered.