FAKRUDHEEN ALI AHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 9th accused in O.R.No.19/2006 of Pudhur Forest Station under the Mannarkkad Forest Division for an offence punishable under section 27(1) of the Kerala Forest Act, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner is a suspect in similar other crimes involving sandal wood and in the present case the petitioner was the purchaser of the shoots of the sandal wood tree involved in this case.

(3.) Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate concerned and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. This application is disposed of as above.