BINEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in O.R.No.3/2020 of Placheri Forest Station, Erumeli Range, Kottayam. The above case is registered against the petitioner alleging offence punishable under Section 47(c) and 47(g) of Kerala Forest Act. The accused was arrested on 10.3.2020.

(3.) The prosecution case is that, on 10.3.2020, when search was conducted in the flat of the applicant in connection with Crime No.199/2020 of Pallickachode Police Station, the police found a piece of sandal wood kept therein and thereby information was passed to the Forest Range Officer and the present O.R. is registered. The petitioner was arrested on 10.3.2020.