RAHEEB RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No. 321 of 2021 of Tirur Police Station in Malappuram district, which was registered alleging offence under Section 379 of the IPC and also Sections 20 and 23 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act-2001. The petitioner has moved this Court under section 438 of the Cr.P.C. seeking pre-arrest bail.

(2.) It is alleged that on 4.5.2021 at about 13.00 Hrs, while the police party were checking vehicles the petitioner was found transporting illegally mined river sand in a lorry bearing Registration No. KL-07 BF-5211. Seeing the police party he stopped the vehicle and ran away from the place. The lorry and the sand were seized under a mahazar. Now apprehending arrest, he has moved this Court.

(3.) I heard the learned counsel on both sides.