ABDUL MAJID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for the petitioners. Also heard Mr. PN Goswami, learned standing counsel, Forest Department.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioners, namely, 1. Abdul Majid @ Md. Majid, 2. Abu Shama and 3. Faizul Islam @ Suban Ali, in connection with Dhania Range Offence No. BR/03 of 2020, dtd. 27/7/2020 under Sec. 9 read with Ss. 27/29/52 punishable under Sec. 51 of the Wildlife (Protection) Act, 1972 and the Wildlife (Protection) (Assam Amendment) Act, 2009 of Burachapori Wildlife Sanctuary Dhania Range, Dhania.

(3.) The fact of the case is that on the basis of intelligence inputs to the effect that a Hog Deer (Schedule I) under Wildlife (Protection) Act, 1972 was poached near Batuli Chor. A search operation was conducted by the Dhania Range Head Quarter staff along with the LPS staff on 27/7/2020 at Batuli Chapori, Burachapori Wildlife Sanctuary. During the search operation, the investigating team recovered 800 grams of Hog Deer meat at the house of one Ahadul Islam. The said Ahadul Islam was interrogated and he has admitted his guilt to have committed the offence along with seven other persons.