FAYIS E. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the successive application for regular bail filed by the applicants who are accused Nos.1, 3, 4 and 5, respectively, in Crime No.375/2020 of Nilambur Police Station for having allegedly committed offences punishable under Sections 332, 353 and 307 read with Section 34 IPC and also under Section 20 and 23 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act.

(2.) The prosecution case, in brief, is that on 22.7.2020 at about 12.35 a.m., the Civil Police Officer attached to the Nilambur Police Station, who is the defacto complainant accompanied by another CPO, while they were conducting night patrolling duty on a motor cycle, they saw a lorry bearing Regn.No.KL-10-W 9599 along the river side filled with stolen river sand in violation of the aforesaid provisions of the Act.

(3.) Heard the learned counsel for the applicants and the learned Public Prosecutor.