BHUPENDRA SINGH Vs. VAN RENGER RASTRIYA CHAMBAL

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is first bail application u/S. 439 of Cr. P. C . filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 24. 10. 2019 by Police Station Gam Ranger Rashtriya Chambal Abhyaran, Devri, District Morena in connection with P. O. R. No. 9864/2010 registered in relation to the offence punishable u/Ss 27, 29, 50, 51, 52 of the Wild Life Protection Act , 1991 and Sections 41 and 52 of the Indian Forest Act, 1927.

(3.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.