YUSAF Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) These bail applications are connected because all these cases are registered by Sholayur Forest Station Office. Petitioners are accused in O.R.No.11/2024, 1/2025, 7/2024, 11/2024, 1/2025 and 7/2024 of Sholyur Forest Station. Above cases are registered inter alia under Sec. 27(1) (e)(iv)(iii) Sec. 47C, 47F, 47G, 47H of the Kerala Forest Act, 1961.

(3.) Prosecution case is that, the accused trespassed into the VFC Item No.96, Anaikatti, Vattalaki, Marapalam Tanippaya sandal generation area and cut and removed the sandal woods. Petitioners are in custody from 22/2/2025 onwards. Their arrest was recorded in the other cases also.