ASHIQ K. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Anticipatory Bail

(2.) The prosecution case, in brief, is that on 08.03.2021 at about 7.50 a.m. the Inspector of Police, Edavanna Police Station and his party saw a lorry bearing Reg.No.KL-12C-4008 was coming along the public road loaded with stolen illegal river sand. The lorry was intercepted and the driver stopped the lorry and fled away from there. The lorry and the sand were seized and the crime was registered. The applicant apprehends arrest and he has approached this Court for anticipatory bail.

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