Velayudhan vs State Of Kerala
2021 Latest Caselaw 21251 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE SHIRCY V.
    THURSDAY, THE 28TH DAY OF OCTOBER 2021 / 6TH KARTHIKA, 1943
                      BAIL APPL. NO. 7637 OF 2021
     AGAINST THE ORDER/JUDGMENT IN CRMP 1760/2021 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS ,ALATHUR, PALAKKAD
            O.R.NO.4 OF 2021 OF FOREST RANGE OFFICE, ALATHUR


APPLICANT/ACCUSED NO.1 :-

             VELAYUDHAN,
             AGED 53 YEARS
             S/O.KUNJADI, KACHERIKUNNU,
             KUMARAMPUTHUR PANCHAYAT, MANNARKKAD,
             PALAKKAD.

             BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT/COMPLAINANT :-

             STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNKAULAM-682 031.

             BY SRI.NOUSHAD K.A., SR.PP




     THIS    BAIL   APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
28.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 7637 OF 2021
                                  2

                               ORDER

Application for regular bail.

2. The petitioner who is the first accused in

O.R.No.4 of 2021 of Forest Range Office, Alathur

registered for the offences punishable under Sections

27(1)(e)(iii) and (iv), 47B(1), 47C(1) I, 47G of the

Kerala Forest Act, has moved this application for his

release on bail.

3. The petitioner has been in custody since

28.08.2021.

4. Heard the learned counsel for the petitioner

as well the learned Public Prosecutor.

5. It is submitted by the learned counsel for

the petitioner that the investigating officer has not

completed investigation of the case and filed the

charge sheet before the jurisdictional court.

Therefore, he is entitled for default bail.

6. Accepting the submission made by the learned

counsel for the petitioner this application is

disposed of directing him to approach the trial court. BAIL APPL. NO. 7637 OF 2021

If the petitioner is entitled for default bail, the

learned jurisdictional court shall dispose of the

application without any delay, on the very same day of

filing of the application for the same.

Accordingly, this application is disposed of.

Sd/-

SHIRCY V.

JUDGE SMA