KOTI LAKSHMI NARAYANA Vs. STATE OF AP

JUDGEMENT

(1.) A5 to A7 are the petitioners. The offences alleged against them are under sections 188, 379 I.P.C. and Section 21(4) of the Mines and Minerals (Development and Regulation) Act.

(2.) The case of the prosecution is that on 10.05.2020 at about 6.00 a.m at Thammavaram Cross road in between Didugu and Malladi villages of Amaravati Mandal, when Sub-Inspector of Police, Amaravati Police Station and his staff were moving in the villages to prevent gathering of public on the roads in view of Covid-19 situation, the accused were found transporting sand weighing 9 tons illegally, in tractors. He initiated necessary action by the police party, arresting A1 to A3 and seizing the tractors, which were carrying sand. In that context, a case was registered on 10.05.2020 and investigation is stated to be going on.

(3.) It is now contended by learned counsel for the petitioners that they have nothing to do with the alleged incident and that they are owners of the vehicles involved in that alleged incident. Considering this situation, it is further requested by learned counsel for the petitioners that Section 41-A Cr.P.C can as well be invoked by the investigating officer and that the petitioners are prepared to cooperate with the investigation.