CRLR/499/2025
2025 Latest Caselaw 1917 UK

Uttarakhand High Court

CRLR/499/2025 on 13 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                CRLR No.499 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Ravi Bisht, learned counsel for the revisionist.

2. Mr. B.C. Joshi, learned AGA for the State.

3. This criminal revision is directed against the judgment and order dated 05.04.2023, passed by Judicial Magistrate, Tharali, District Chamoli in Criminal Case No.81 of 2018, State vs. Suresh Lal, under Sections 9, 11, 51 of the Wild Life (Protection) Act, 1972, whereby the trial court had convicted the revisionist and sentenced him to undergo three years' S.I. under Section 51 of the Wild Life (Protection) Act, 1972 with fine of Rs.10,000/- with default stipulation of one month S.I. as well as the judgment and order 25.06.2025 passed by Additional Sessions Judge, Karnprayag, District Chamoli in Criminal Appeal No.09 of 2023, Suresh Lal vs. State, under Sections 9, 11, 51 of the Wild Life (Protection) Act, 1972, whereby the learned appellate court had dismissed the appeal and affirmed the order passed by learned trial court.

4. Summon the TCR.

5. List on 01.09.2025.

6. Meanwhile, respondents may file objections to the bail application (IA No.1/2025).

(Pankaj Purohit, J.) 13.08.2025 AK