K P ELIKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The learned Prosecutor, on instructions, submits that the State has no objection now against the vehicle being released to the petitioner, subject to appropriate conditions. He points out that the District Collector has already passed an order imposing a penalty of Rs.20,000/- on the petitioner.

(2.) Having considered all the relevant inputs, I am satisfied that this Crl.M.C. can be allowed and the vehicle KLK 9456 can be released to the petitioner, subject to the following conditions.

(3.) These directions are issued without prejudice to the right of the petitioner to raise his contentions before appropriate forum that he was entitled to undertake transportation of the sand in question.