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Judgment
8 paragraphs · 151 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.237 of 2024, under Sections 9, 48-A, 51 of the Wild Life (Protection) Act, 1972, Police Station- Dineshpur, District-Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, 30 tortoises were recovered from the possession of the applicant.
Learned counsel for the applicant would submit that the applicant has been falsely implicated; the applicant has no previous criminal history.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.