MOHAMMED MUSHTAQ HUSSAIN QURESHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.3, for grant of anticipatory bail in the event of his arrest in POR No.09-5/2017-18, dt.16.11.2019 of Forest Range Officer, Hyderabad East Range, registered for the offences under Section 9 r/w. Section 2 of (16), 39, 49, 50 and 57 punishable under Section 51 of Wildlife (Protection) Act, 1972.

(2.) The case of the prosecution is that on 14.11.2019, the Deputy Range Officer, Tarnaka, on information received from the Task Force about illegal possession of wild animals, rushed to the spot and spotted the wild animals confined in cages, which were brought by A.1 and A.2 for trading, but they fled away from the scene of offence. LW.1 took up investigation and seized the wild animals and handed over the same to Nehru Zoological Park, Hyderabad, and registered the above case.

(3.) Heard learned counsel for the petitioner/A.3 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.