KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers. This is the applicant's repeat (fourth) application under Sec. 439 of Criminal Procedure Code, 1973, as he is arrested in connection with Crime No.237/02/2021 registered at Police Station, Tiger Strike Force (STSF), Indore, District Indore (MP) for offence punishable under Ss. 9, 39, 44, 48 (I), 49 (L), 51 and 52 of Wild Life (Protection) Act, 1972 (herein after referred to as the Act of 1972). His earlier third bail application, MCRC No.18656/2022 has already been dismissed on merits by this Court vide order dtd. 21/4/2022, with a liberty to the applicant to renew the prayer if the trial could not be concluded within a period of nine months from 25/1/2022.

(2.) The applicant is in custody since 29/10/2021.

(3.) As per the prosecution story, a leopard skin has been recovered from the possession of co-accused persons viz. Indar, Meman including the present applicant (Kamlesh); and at their instance, other material relating to the hunt of the leopard has also been recovered from the accused persons.