EZHILARASAN Vs. STATE

JUDGEMENT

(1.) Leave granted. We are inclined to allow the present appeal as the impugned order, cancelling the anticipatory bail was passed, without notice to the appellant, Ezhilarasan, observing that he had failed to plant the saplings.

(2.) Normally we would have passed an order of remit, however, during the course of the hearing, learned counsel for the appellant, Ezhilarasan, has drawn our attention to the assertions made that the appellant, Ezhilarasan, may be granted additional time to plant 500 trees at the designated area specified by the Forest authorities. We accept the said suggestion given by the appellant, Ezhilarasan, with one modification that the appellant, Ezhilarasan, will deposit the cost of the saplings with the Forest authorities at the rate of Rs.25.00 per sapling. Deposit will be made within 3 weeks. It will then be the duty of the Forest Authorities concerned to procure and plant the saplings.

(3.) The impugned order is set aside and the appeal is allowed in the above terms. The effect thereof would be that the order dtd. 14/9/2021, granting anticipatory bail to the appellant, Ezhilarasan, will stand revived and continue to operate.