MATHEW SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure.

(2.) The petitioner herein is arrayed as the 1st accused in O.R.No.1 of 2018 of the Chakkikkuzhi Forest Station registered under Section 27(1)(c)(iv)(v) of the Kerala Forest Act.

(3.) It is alleged that as instructed by the petitioner herein, the accused 2 to 5, who are his employees, trespassed inside the Vadakkekottta Malavaram Vested Forest Area on 9.1.2018 and chipped, broke and shifted stones using iron bars to facilitate a pathway across the Kottappuzha forest stream and thus violated the provisions of the Forest Act, 1961.