ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners seek anticipatory bail on the allegation that the Forest Officials attached to the Forest Range, Ottapalam are at their heels to arrest and harass them in connection with O.R.No.17 of 2006 of Forest Range Office, Ottapalam registered for offences punishable under Section 27(1)(e)(iii),(iv)and (v) and Section 62(d) of Kerala Forest Act, 1961.

(2.) Shri.P.G. Thampy, the learned Director General of Prosecutions submitted that having regard to the peculiar nature of the facts of the case, the apprehension of arrest entertained by the petitioner cannot be said to be ill-founded. If so, I am inclined to grant anticipatory bail to the petitioners. Accordingly, a direction is issued to the Investigating Officer to release the petitioners on bail for a period of one month in the event of their arrest in connection with the above crime on each of them executing a bond for Rs.10,000/- (Rupees ten thousand only) with two solvent sureties each for the like amount to the satisfaction of the Arresting Officer and subject to the following conditions:

(3.) Petitioners shall make themselves available for interrogation as and when required by the Investigating Officer.