RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of Cr.P.C.

(2.) The petitioner is the accused in Crime No.1534/2019 of Puthoor Police Station alleging offences punishable under Sections 20 and 21 of the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 and Section 379 of the IPC.

(3.) The prosecution case in brief is as hereunder:- The prosecution allegation is that on 27.11.2019 at about 10 p.m., while the police party was on patrol duty near the Kunnathoor bridge leading to Kallada river, the petitioner was found engaged in illegal loading of river sand in his tipper lorry bearing registration No.KL 24C-6762 with an intention to get more profit from it and on seeing the police party, he ran away from the spot and thereby committed the offences stated above.