AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 199 wordsShircy V, J
Application for regular bail.
The petitioner who is the first accused in O.R.No.5 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.
The petitioner has been in custody since 28.08.2021.
Heard the learned counsel for the petitioner as well the learned Public Prosecutor.
It is submitted by the learned counsel for the petitioner that investigating officer has not completed the investigation and filed the charge sheet before the jurisdictional court. Therefore, he is entitled for default bail.
Accepting the submission made by the learned counsel for the petitioner this application is disposed of directing him to approach the trial court.
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 same.
Accordingly, this application is disposed of.11. Till the next date of hearing, no coercive action shall be taken against the Petitioner.
An urgent certified copy of this order be issued as per rules.