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Judgment
8 paragraphs · 252 wordsJ. P. Gupta, J
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail, who is in custody since 1.9.2020 in connection with Crime No.POR No.47644/7 registered at Police Station Range Office, Forest Range, Lakhnadon, District Seoni for the offence punishable under Sections 9, 39, 51 and 52 of the Wildlife Protection Act.
Allegation against the applicant is that he hunted Nilgai (Boselaphus tragocamelus).
It is submitted that the applicant is innocent. He is in custody since 1.9.2020. Trial will take time due to Covid-19. T here is no criminal antecedents of the applicant, therefore, applicant's further custody is not warranted. Hence, he be released on bail.
Learned P.L. opposed the application and prayed for rejection of the same
Having considered the contentions of learned counsel for the parties and perusing the record, without commenting anything on the merits of the case, in view of this court, it is a fit case to grant bail to the applicant. Hence, this application is allowed.
It is directed that applicant Hariram is directed to be released on bail on his furnishing a personal bond in a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with a solvent surety in the like amount to the satisfaction of the trial court for his appearance before the trial Court on the dates so fixed by that Court during trial. It is directed that applicant shall comply the provisions of Section 437(3) Cr.P.C.
Certified copy as per rules.