SARATH LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioner is the owner of the tipper lorry bearing registration No. KL-01-AU-9084. On 18.11.2016, the aforesaid vehicle was intercepted by the 2nd respondent and on inspection it was found that the said vehicle was being used for transporting gravel. The vehicle was seized as per Annexure A2 mahazar.

(3.) The learned counsel, referring to Section 23A of the MMDR Act, 1957, and Rule 32 of the Kerala Minerals (Prevention of Illegal Mining, Storage and Transportation) Rules, 2015, (for short the "Transportation Rules,2015"), submits that the petitioner is prepared to compound the offence and prays for issuance of necessary directions to the 2nd respondent to produce the vehicle before the 3rd respondent so as to enable the petitioner to compound the offence as per the rules.