SALEEM 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.1405 of 2015 of Nallalam Police Station registered for the offences punishable under Sections 379 r/w Section 34 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 25.10.2015 at about 02.15 p.m., the petitioner was found transporting river sand in a tipper lorry bearing registration No.KL -10/T 9467 without any proper documents or authority. Petitioner pleaded innocence.