SATHEESHKUMAR @KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused in three crimes of Sholayur and Ommala Forest Stations and they have approached this Court for regular bail since they have been in custody from 07.01.2021 onwards. The offences alleged are under Sections 27(1)(e)((iii) and (iv) and 47(G) of the Kerala Forest Act, 1961.

(3.) The applicants were arrested in O.R.No.27/2020 of Ommala Forest Station and were remanded to judicial custody. Their formal arrest was recorded on 19.01.2021 and 21.01.2021 respectively in O.R.No.21/2020 and O.R.No.1/2021 of Sholayur Forest Station.