JUDGEMENT
SURENDRA VIKRAM SINGH RATHORE, J. -
(1.) REJOINDER affidavit filed today is taken on record.
(2.) HEARD learned counsel for the accused -applicant, learned A.G.A. for the State and perused the F.I.R. and other relevant documents on record.
(3.) THE accused -applicant is involved in Range Case No.63 of 2013 -14, under Sections 9, 27, 29, 31, 39, 50, 51 (1C), 52 The Wild Life (Protection) Act, Police Station Nishangada, District Bahraich.
Allegation against the applicant is that he was arrested after surveillance by the STF on 22.03.2014 and one iron trap for pouching tigers is alleged to have been recovered.;
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