Delhi District Court
Wildlife vs . Prabhu on 22 January, 2010
WILDLIFE VS. PRABHU
U/S. 9,49,49B(1),51 OF THE WILDLIFE (PROTECTION)
ACT, 1972
FIR NO.09/10
PS KHYALA
BAIL APPLICATION
22.1.2010
Present : Ld. APP for the State Mr. Atiq Ahmed with WLI SS Negi.
Counsel Mr. A.K. Sharma, Advocate is present for the applicant Prabhu. IO SI Sita Ram is present in person from PS Khyala. Reply filed by the IO.
Arguments heard. This is a bail application of accused Prabhu. From the possession of this accused, on 11.1.2010, 40 Agra Monitor Lizards were recovered. The accused is in J/C for the last more than ten days now. Admittedly, there is no previous involvement of this accused. He is not required for any investigation inside custody. Remaining investigation can be conducted without keeping the accused in J/C. In view of Gurucharan Singh & Ors Vs. State, AIR 1978 SC 179; Sudhir Nathani Vs. CBI 108(2003) DLT 108; Anil Mahajan Vs. Commissioner of Customs and another, 2000 II Apex Decision (Criminal) Delhi High Court 141; Court on its own motion Vs. CBI 109 2004 DLT 494, the accused is admitted to bail on furnishing personal bond and surety bond in the sum of Rs.20,000/ with one surety in the like amount.
This order is subject to the condition that accused shall join the investigation as and when required and he shall not try to influence any of the witnesses, shall not involve himself in any other kind of offence, shall not tamper with the evidence, failing which his bail will be liable to be cancelled. The application is disposed of. Copy of this order be given dasti.
(DIG VINAY SINGH) ACMM (SPL. ACTS)/ CENTRAL/DELHI/22.1.2010 Bail order in Wildlife Vs. Prabhu FIR no.09/10 dated 22.1.2010 page no.
1 of page 1