KEWAL RAM Vs. STATE OF H P

JUDGEMENT

(1.) Cr.MP(M) No.986 of 2009 has been filed by Kewal Ram and Cr.MP(M) No.987 of 2009 by Kamal Raj under Section 438 Cr.P.C. for granting them bail in FIR No.57/09 registered on 5.11.2009 at Police Station, Renukaji under Section 51 of the Wild Life Protection Act, 1972. The Status report has been filed in Cr.MP(M) No.986 of 2009. Both the applications are being disposed of by common judgment.

(2.) Heard and perused the record. Whether the reporters of the local papers may be allowed to see the Judgment Yes

(3.) In Cr.MP(M) No.986 of 2009, it has been submitted that petitioner has been falsely implicated in the case in connivance with Rajan Kumar who was arrested in FIR No.57/09 on 5.11.2009 at Police Station, Renukaji for possessing leopard skins. The petitioner has no connection with the alleged skins; he has been implicated in the case at the instance of some persons who are inimical towards petitioner. It has been submitted that no recovery is to be made from the petitioner, who is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. In Cr.MP(M) No.987 of 2009 more or less same grounds have been projected for releasing the petitioner on bail as have been taken by the petitioner in Cr.MP(M) No.986 of 2009