ANANDAPADMANABHAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed under section 482 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the sole accused in Crime No.539 of 2016 of Kumbla Police Station registered for offences punishable under Section 379 of the IPC and under Sections 20 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 (hereinafter referred to as "Act 18 of 2001").

(3.) The prosecution allegation is that, on 29.8.2016 at 1 p.m., the Sub Inspector of Police, Kumbla Police Station intercepted the Lorry bearing Reg.No.KL 14 R/6448 driven by the petitioner and on inspection, the vehicle was found loaded with sand. Under the strong premise that what was being transported was river sand, illegally removed from some river in the State of Kerala, violating the provisions of Act 18 of 2001, the vehicle as well the sand was seized and Annexure-A7 FIR was registered as aforesaid.