BUDDHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR/ Book No. 32 Page No. 55 dtd. 28/9/2021 Registered at Police Station Regional Forest Office, Balotra, District Barmer for the offence(s) under Ss. 9 and 51 of Wildlife (Protection) Act, 1972.

(2.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. Learned counsel for the petitioners further submits that the petitioners are behind the bars since long and conclusion of trial may take long time.

(3.) Learned Public Prosecutor has opposed the bail application.