RATAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant-Ratan under Section 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.51/2019 registered at Police Station-Forest Department, Bagli, District-Dewas (MP) for the offence punishable under Sections 2, 9, 39, 50 read with Section 51 of WildLife Protection Act, 1972.

(2.) As per prosecution story, the present applicant along with other co-accused persons had laid a trap for catching boar but mistakenly leopard got trapped in the trap and subsequently died. Accordingly, case has been registered against them.

(3.) Learned counsel for the applicant submits chargesheet has since been filed in this matter. He submits that there was no intention to kill leopard as such. The applicant has no criminal antecedents. The applicant is in jail since 07.06.2019 and the conclusion of trial would take considerably long time. With these submissions, bail has been sought.