MOHAMMED SALIM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.270/2021 of Tirur Police Station. The above case is registered against the petitioner alleging offence punishable under Section 379 IPC and Sections 20 and 23 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act.

(3.) The prosecution case is that on 14.4.2021 at about 10.05 a.m., the driver of a vehicle bearing registration No.KL-05-V-4438 was found in transporting river sand illegally. On seeing the police, the driver of the vehicle ran away from the spot after leaving the lorry with the load of sand.