AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 203 wordsPrafulla C. Pant, J.—Heard.
Applicant Ramesh, who is in jail in connection with Forest Crime/Range Case No. 4 of 2010-11, relating to offences punishable 9, 39, 44, 51, 52 of Wildlife Protection Act, Police Station Forest Department Mandal Range, Ramnagar Van Prabhag, District Nainital, has sought his release on bail.
Learned Counsel for the Applicant submitted that from the perusal of the first information report itself it is clear that nothing was found from the possession of the Applicant. Only this much is said that he was found in the company of other accused from whom animals'' skin, etc. were recovered. It is pointed out that the Applicant has no criminal history. There is no public witness of the recovery said to have been made from the co-accused. Applicant is in jail from last more than three months.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the Applicant deserves bail.
The bail application is allowed.
Let the Applicant Ramesh be released on bail on executing a personal bond and furnishing two sureties, each of like amount, to the satisfaction of Chief Judicial Magistrate, Nainital.