NASAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed under Section 482 Cr.P.C. seeking to quash Annexure-A Charge Sheet and all further proceedings in C.C.No.289/2006 pending trial on the files of Judicial First Class Magistrate Court-1, N.Paravur.

(2.) Notice was issued to the respondent and the learned Public Prosecutor appeared on behalf of the respondent/State. Heard both sides.

(3.) According to the learned counsel for the petitioner, Crime No. 271/2006 of North Paravur Police Station was charge- sheeted alleging commission of offences punishable under Sections 12(10),20 and 23 of Kerala River Bank Protection and Regulation of Removal of Sand Act 2001 (hereinafter called as 'Sand Act') and Section 4(1) (a) of Mining and Mineral Act and Sections 420 and 406 read with Section 34 of the I.P.C.