SHIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 2nd accused in Crime No.290/2012 of Kothamangalam Police Station. The offences alleged against him and other accused are under Sec.308 r/w 34 IPC and Sec.17 (4) r/w 20 of Kerala Protection of River Banks and Regulation of Sand Act. PETITIONER has been in custody from 12.5.2012 onwards. Hence, petitioner seeks regular bail.

(2.) IT is alleged that petitioner was the cleaner of the lorry driven by the first accused. The incident allegedly took place at 11.30 PM on 1.5.2012. When the sand was illegally transported in the lorry, police officers intercepted the vehicle. At that time, first accused moved forward the lorry in such a way as to hit the police officers with such knowledge that his act was likely to cause death of the police officers. As the police officers jumped away from the spot, they could save their lives.