BIJU KUNJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the code of Criminal Procedure. The petitioners are the accused in O. R. No. 5/08 of the Machiplavu Forest Station of Adimaly Forest Range in Idukki District.

(2.) THE offences alleged against the petitioner are under Section 27 (1) (e) (iii) and (iv) of the Kerala Forest Act.

(3.) THE prosecution case is that on 17. 8. 2008, the petitioners trespassed into the reserve forest and cut down trees and they attempted to remove the timber. The details of the trees cut have been stated in the mahazar. The petitioners could not be arrested as they ran away. The learned counsel for the petitioners submitted that the case is foisted against the petitioners due to political reasons.