SONU PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicants as they have been arrested on 2/7/2023 in connection with P.R.O. No.9882/2010 registered by Gameranger Officer, Gamerange Devri, District Morena for offence punishable under Ss. 27, 29, 50, 51, 52 of Wild Life Protection Act and under Sec. 41, 52 and 66(A) of Indian Forest Act.

(3.) Prosecution story, in brief, is that the area of Chambal river falls within the National Chambal Sanctuary which is natural heritage about to extinct wildlife namely crocodile and turtle wherein excavation and transportation of sand is prohibited. On 2/7/2023, forest officials of Game Range Deori while routine patrolling found that the applicants along with other co-accused persons were assisting the co-accused persons in excavating and transporting sand in a tractor-trolley and thereby committed offence punishable under Ss. 27, 29, 50, 51, 52 of Wild Life Protection Act and under Sec. 41, 52 and 66(A) of Indian Forest Act.