JOJI JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The Petitioner is the accused in Crime No.533/2021 of Vellathooval Police Station, Idukki District alleging commission of offences punishable under Ss. 120(B), 379 of the Indian Penal Code and Sec. 9 of the Kerala Preservation of Trees Act.

(3.) The learned counsel appearing for the petitioner submits that the petitioner had approached this Court earlier with an application for anticipatory bail which was rejected by this Court through Annexure- A3 order dtd. 5/4/2022. It is submitted that challenging Annexure-A3 order, the petitioner had approached the Supreme Court by filing SLP(Crl) No.4449/2022. It is submitted that by Annexure-A4 order, the special leave petition was dismissed and the petitioner was directed to appear before the investigating officer for interrogation for 3 days from the 23rd of May to the 25th of May. It is submitted that the petitioner had appeared before the investigating officer and on 25/5/2022 his arrest was recorded. It is submitted that since the interrogation of the petitioner is substantially completed, and since recovery has also been effected, the continued detention of the petitioner is not necessary in the facts and circumstances of the case.