RAJESH GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.31/2020 of Vagamon Police Station,Idukki District. The above case is registered alleging offences punishable under Section 379 read with section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that during the period from 02.10.2019 to 06.10.2019, the petitioner and the other accused cut and removed 76 trees including Manjiyam trees. According to the prosecution, the value of the trees cut and removed is about 15,00,000/-(Fifteen lakhs only). It is alleged that the property belongs to the defacto complainant and his mother, Eliyamma Varghese. Without their consent, these trees were cut and removed by the accused.