FAIZAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in O.R.No.4/2022 of Forest Range Office, Alathur. The offences alleged are punishable under Ss. 47 B(1), 47C, 47G, 52 and 61 A of the Kerala Forest Act.

(3.) The prosecution case in short is that on 27/8/2022 at Ezhathunkadu in Malakkulam-Erattukulam Public Road, the petitioner along with the 2nd accused were found transporting 5.2 kilograms of sandal wood pieces in a plastic sack in a motor cycle bearing registration No.KL-9/AF-1288 and thereby committed the offences.