LAWS(KER)-2020-5-198

ALI Vs. STATE OF KERALA

Decided On May 13, 2020
ALI Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are the accused in Crime No.339 of 2020 of Tirur Police Station, Malappuram registered alleging offences punishable under the provisions of the Kerala Protection of River Bank and Regulation of Removal of Sand Act, 2001 and Kerala Epidemic Diseases Ordinance, 2020 and under Section 379 of Indian Penal Code.

(3.) The admitted prosecution case is that, on 18.4.2020 at 11.00pm, when the Police party who is conducting a search, found the petitioners keeping sand in a sack. The petitioners ran away from the place.