FASLU RAHMAN SOORPPIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the sole accused in Crime No.488 of 2021 of Kalapakancherry Police Station, Malappuram District registered for the offences punishable under Section 379 of the Indian Penal Code r/w Section 20 and 23 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(3.) The prosecution case is that on 17.10.2021, the S.I of police, Kalapakancherry police station found the petitioner illegally transporting river sand in a Mini lorry bearing Registration No.KL-17-D-4591 without any pass violating the conditions and restrictions prescribed under the Act. On seeing the police, the petitioner fled away from the spot, so he could not be apprehended then and there, though the vehicle was seized for illegal removal of river sand. Thereby, the petitioner has committed the aforesaid offences.