AMAR LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant-accused under Section 439 of the Cr.P.C. for grant of bail. Applicant is in custody since 18.07.2019 in connection with Forest Crime No.4417/2013 registered at Police Station Forest Circle Officer Jaitahari, District Anuppur for the offence under Sections 9, 39(1) Ka, Kha, 50 and 51 of the Wild Life Protection Act, 1972.

(2.) As per allegation, the applicant is said to have hunted wild animals and had sold their meat. It is submitted on behalf of the applicant that the applicant is innocent and has been falsely implicated in the case. He has not committed any offence. It is submitted that the charge sheet has been filed and that no criminal antecedence is reported against the applicant. He is in custody since 18.07.2019. On the aforesaid grounds, the prayer is made to enlarge the applicant on bail.

(3.) Learned counsel for the State has opposed the bail application and prayed for its rejection.