RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicants have filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with POR No. 483/01 registered at P.S " Forest Range, Khategaon, District- Dewas (M.P.) for commission of offence punishable under Ss. 2(16), 9, 39, 48, 50, 51, 52, 56 of Wild Life Protection Act 1972, Sec.41, 26(i) 7 of Indian Forest Act, 1972 & Sec.3(1) of Public Property Damage Prevention Act 1984