MOIDEENKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in Crime No.792 of 2015 of Kottakkal Police Station registered for the offences punishable under Section 379 of the Indian Penal Code and Sections 20 & 21 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001.

(3.) Prosecution case is that on 06.08.2015, the petitioner was found transporting river sand in a registered Canoe without any proper documents or authority. Petitioner pleaded innocence.