THOMAS P K Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.2 and 3 in O.R.No.14/06 of Vandampathal Forest Station for offences punishable under sections 27(1)(e) (iii) and (iv) of the Kerala Forest Act, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the petitioners along with the others encroached upon the reserve forest and cut and removed three teak trees standing thereon with the connivance of the forest officers.