RAMESHWAR 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 No.03/19/2023, Police Station Regional Forest Officer Deedwana, District Nagaur for the offence punishable under Sec. 9/51 of Wildlife (Protection) Act, 1972.

(2.) Learned counsel for the petitioners submits that the offence alleged to has been committed by the petitioners is triable by Magistrate. The petitioners are in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioners.

(3.) Learned AAG has opposed the bail application.