Kerala High Court
Chacko Kuriakose vs State Of Kerala on 19 July, 2011
Author: K.T.Sankaran
Bench: K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 5394 of 2011()
1. CHACKO KURIAKOSE, S/O.KURIAKOSE,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY ITS
... Respondent
For Petitioner :SRI.SUMAN CHAKRAVARTHY
For Respondent : No Appearance
The Hon'ble MR. Justice K.T.SANKARAN
Dated :19/07/2011
O R D E R
K.T.SANKARAN, J.
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B.A. No.5394 OF 2011
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Dated this the 19th day of July, 2011
ORDER
This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The Petitioner is the 14th accused in O.R.No.21 of 2010 of the Machiplavu Forest Station, Idukki District.
2. The offence alleged against the petitioner is under Section 27(1)(e)(iii)(iv) of the Kerala Forest Act.
3. On 6.11.2011, the forest officials detected a stump of rosewood tree within the reserve forest. The prosecution case is that the rosewood tree was cut and removed by the accused in the vehicle owned by the petitioner. The learned Public Prosecutor submitted that the petitioner is the king pin in the offence.
4. The offence alleged against the accused is grave in B.A. No.5394 OF 2011 2 nature. In a case of this nature, if anticipatory bail is granted, it would seriously affect the proper and smooth investigation of the case. I do not think that this is a fit case were anticipatory bail can be granted to the petitioner.
For the aforesaid reasons, the Bail Application is dismissed.
K.T.SANKARAN, JUDGE.
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