SHASHI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. Nos. 3298-M of 2005 and 32505-M of 2005, as common questions of facts and law arise therein.

(2.) THE petitioners pray for grant of anticipatory bail in case FIR No. 191, dated 5.6.2005, registered under Sections 9, 39 and 51 of the Wild Life (Protection) Act, 1972 (for short herein after referred to as "the Act"), at Police Station, Jhajjar.

(3.) ON 4.6.2005, the carcass of the dead animals were sent for postmortem to the veterinary hospital at Jhajjar. The dead animals were photographed showing the injuries. On an application, filed by the Inspector Wildlife, Jhajjar, the Veterinary Surgeon conducted a postmortem. After receipt of legal opinion from the Deputy District attorney, Jhajjar, FIR No. 191, dated 5.6.2005 was registered, under Sections 51, 39, 9 of the Act at Police Station, Jhajjar citing the petitioners and others as accused.