VINOD V Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail is sought under Sec.438 of Cr.P.C. Petitioner is the sole accused in crime no.197/2018 of Parippally police station in Kollam district. He is alleged to have committed offences punishable under Sec.279 of I.P.C, Sec. 179 of the Motor Vehicles Act and Sec.21 of the Mines and Minerals (Development and Regulation) Act.

(2.) The prosecution case is that the petitioner was sighted by the police party while transporting illegally mined sand without licence. It is also alleged that when the police party was seen by the petitioner, he drove away the lorry.

(3.) The petitioner contends that he is totally innocent. It is also his contention that he is holding licence to transport red earth.