ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr. MP (M) No. 559 of 2011 and Cr. MP (M) No. 570 of 2011 as both the petitions have arisen from FIR No. 165 of 2011 dated 16.7.2011, registered at Police Station, Kotkhai. The Status report has been filed in Cr. MP. (M) No. 559 of 2011. The record has been perused.

(2.) THE learned Counsel for the applicants has submitted that applicants have been falsely implicated in FIR No. 165 of 2011 dated 16.7.2011, registered at Police Station, Kotkhai under Section 51 of the Wild Life Protection Act and under Section 429 Indian Penal Code. applicants are innocent. They have committed No. offence. The investigation in the case is complete. No. recovery is to be made from them. The applicants have joined the investigation. It has been submitted by the learned Counsel for the applicants that the applicants will abide by the terms and conditions of the bail, in case they are released on bail.

(3.) I have heard the learned Counsel for the parties on either side. As per status report, on 16.7.2011 Sunder Lal Verma B.O. Kotkhai has stated that he was informed by Range Officer that in Grabag Beat in Kadevali Nala dead body of one leopard was found. He went to the spot along with other forest officials and found the dead body of one leopard lying in bushes. All paws and jaw of leopard were cut. He also found one rotten dead body of cattle and also dead body of domestic dog owned by Kanwar Bisham. It appeared that the leopard was killed by some unknown person for obtaining claws, teeth and skin by poisoning it or by adopting some other method.