RAMCHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record.

(2.) This is the first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail. The applicant is arrested in relation to Crime No.593/2024, dated (not mentioned), registered at Police Station-Forest Range Manpur, District-Indore for the offence under Ss. 2, 6, 16(ii), 9,51 of the Wild Life (Protection) Act, 1972. The applicant is in jail since 19/4/2024.

(3.) As per prosecution story, the allegation against the applicant is that the dead body of the panther was found stuck in the wire fencing near the farmland owned by the present applicant who gave the field on lease to co-accused Rahul Patidar.