(1.) These are applications for regular bail.
(2.) The petitioner in these bail applications is the 3rd accused in O.R. No.11/2021 and also in O.R.No.13/2021, both of Forest Range Office, Alathur, Palakkad District, alleging commission of offences under Ss. 27(1)(e)(iii) and (iv), under Sec. 47B(1) and 47 G of the Kerala Forest Act, 1961. In both the cases, the allegation against the petitioner is that the petitioner along with the other accused cut and removed a total of 8 sandalwood trees, in violation of law and thereby, he committed the offences alleged against him.
(3.) Learned counsel for the petitioner submits that the petitioner is absolutely innocent in the matter. It is submitted that he has been falsely implicated. It is submitted that the petitioner was arrested on 9/3/2022 and is in custody since. It is submitted that this Court through order in bail application No.8368/2021 had granted bail to accused Nos.3 to 5 in O.R. No.11/2021 of Alathur Forest Range Office, Plakkad. It is submitted that the very same persons are also accused in O.R.No.13/2021 and they had obtained bail in that case also. It is submitted that the continued detention of the petitioner is not necessary in the facts circumstances of the case.