ASHIQUE VALIYATHODIKA 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.) The petitioners are the accused in crime No.1/2020 of the Padukka Forest Station Office, Malappuram. The above case is registered against the petitioners alleging offences punishable under Section 27(i),(e),(iv), (v) r/w 2(f), ii (d) and Section 52 of the Kerala Forest Act.

(3.) The prosecution case is that, on 02.01.2020, while forest officialss of Padukka Forest Station, while conducting night patroling noticed a tipper lorry passing through the road and when signalled to stop the same, the driver and the other person after stopping the vehicle ran away, leaving behind the vehicle. It is alleged that river sand was seized.