Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of FIR No. 60/2005 registered at Police Station Regional Forest Officer, Digota, Ajabgarh, Distt. Ahvar for the offences under Section 9, 39, 48 -A, 49 -A, 49 -B, 50 and 51 of Wildlife Protection Act, 1972. Counsel for the petitioner has submitted that petitioner is in custody since 21st July, 2013.
(2.) SHRI Pankaj Gupta, appearing for the petitioner has firstly submitted that a complaint was filed against the co -accused of the petitioner in the year, 2005. Subsequently, a supplementary complaint was filed against the petitioner on 12th September, 2013. Counsel for the petitioner has submitted that there is no provision in the Code of Criminal Procedure to file a supplementary complaint.
(3.) IN support of this reliance has been placed by the counsel for the petitioner upon a judgment rendered in a case of Ajit Narain Haksar and others vs. Assistant Commissioner of Central Excise (Legal), Bangalore by a Single Judge of Karnataka High Court reported in, 2003 Volume I Cri. CC page 139. A further reliance has been placed upon Vinay Tyagi vs. Irshad Ali reported in : 2013 Volume 5 SCC 765.;