VELAYUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the first accused in O.R.No.5 of 2021 of Forest Range Office, Alathur registered for the offences punishable under Ss. 27(1)(e)(iii) and (iv), 47B(1), 47C(1) I, 47G of the Kerala Forest Act, has moved this application for his release on bail.

(3.) The petitioner has been in custody since 28/8/2021.