BASTARAM BAWANUKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant-Bastaram Bawanuke, S/o Pardeshi Lal Bawanuke, who is in custody since 05/03/2022 in connection with Crime No.2739/48 registered at Forest Range, Dakshin Lamta, District Balaghat for the offence under Ss. 2(16), 9, 39, 50 & 51 of Wild Life Protection Act, 1972.

(2.) It is submitted by learned counsel for the applicant that applicant had purchased mutton from one Anil and had no knowledge that it is that of wild boar. Main accused is Anil who is guilty of selling meat. Applicant is innocent. Investigation is complete, charge sheet is filed. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.

(3.) Learned Panel Lawyer, on the other hand, opposes the bail application.