JIFLI KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The third accused in Crime No. 167 of 2022 of Kalpakancherry Police Station seeks regular bail in this petition, where he alleged to have committed offences under Ss. 379 read with 34 of IPC and under Ss. 20 and 23 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor in detail.

(3.) The allegation of the prosecution is that accused Nos.1 and 2 carried illegal sand in a tipper lorry bearing registration No. KL 08-AM-3595 without permit or licence, which was owned by the third accused, who is the petitioner herein. The prosecution alleges commission of the above offences on this premise.