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Judgment
Prafulla C. Pant, J.—Heard.
Applicants Khushal Singh, Shankar Singh and Govind Singh, who are in jail in connection with Case Crime/Range Case No. 04/2011-12, relating to offences punishable u/s 2/51, 17/51, 39/51, 48/51, 50/51, 51, 52 of Wild Life Protection Act, 1972 and Section 26 of Indian Forest Act, 1927, Range Munsyari, District Pithoragarh have sought their release on bail.
1.750 Kg. (1Kg. and 750 gms.) of Yarsha Gammbu (CORDYCEPS SINENSIS) is said to have been recovered from four persons. There is no public witness. It is pointed out that applicants have no criminal history.
It is pleaded on behalf of the applicants that co-accused Laxman Singh Bisht, had valid permit to collect Yarsha Gammbu(forest produce) issued by Van Panchayat, Malla Khumti.
In the above circumstances, without expressing any opinion, as to the final merits of the case, this Court is of the view that applicants deserve bail.
The bail application is allowed.
Let the applicants Khushal Singh, Shankar Singh and Govind Singh,, be released on bail on executing personal bond by each one of them and furnishing two sureties for each one them, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Pithoragarh.