YUVRAJ PANDRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") for grant of bail to the applicants-Yuvaraj Pandre and Brajesh Maravi, who are in custody since 12/03/2022 in connection with Crime No.2659/44 registered at Forest Range Officer, West Baihar, General, District Balaghat for the offence punishable under Ss. 2(26B), 2(33), 2(35), 2(37), 9, 39, 48A, 49, 49B, 50 & 51, Wild Life Protection Act, 1972.

(2.) It is submitted that they have been made accused on the memorandum of main accused-Rohit Kumar Lilhare, Sri Ram Meravi, Venkatram Saiyam who have been arrested from the spot and from whose possession one live Pangolian was recovered along with one Khukhari. Applicants are employee of NDRF and BSF. They have no complicity. They have been falsely implicated only on the basis of some call details. If applicants are made to face incarceration for long, then their service carrier will be in jeopardy and more over no substantial recovery of any wildlife article/floppy has been recovered from the present applicant. Hence, prayer is made to enlarge the applicant on bail.

(3.) I t is directed that applicant shall be released on bail on their furnishing a personal bond in sum of Rs.1,00,000.00 (Rupees One Lakh Only) with two solvent sureties of the like amount each to the satisfaction of the Trial Court for his appearance before the Court on the dates given by the concerned Court during pendency of trial. It is further directed that the applicant shall comply with the provisions of Sec. 437(3) of the Cr. P. C.