GORRE ANJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 379 and 401 of the Code of Criminal Procedure, 1973, is filed aggrieved by the order, dated 14.11.2019 passed in Crl.M.P.No.484 of 2019 in Crime No.89 of 2019 by the Additional Judicial Magistrate of First Class, Sircilla.

(2.) Heard the learned counsel for the petitioner/accused and the learned Additional Public Prosecutor appearing for the respondent-State.

(3.) On credible information about illegal transportation of sand, the Sub-Inspector Police, Rajanna Sircilla, along with staff visited the suspected place and conducting vehicle checking at the outskirts of Peddalingapur Village about 4:30 hours, the accused persons proceeding with two sand loaded tippers and on noticing the police, the accused persons escaped from the spot by leaving the tippers. On observation, those tippers were filling with sand without having any valid documents. The police seized the said tippers under the cover of panchanama in the presence of panchas and thereafter, shifted the tippers to PS Ellanthakunta and registered a suo-motu case in Crime No.89 of 2018 under Section 379 IPC and Section 21 (4) of the Mines and Minerals Act, 1957 and Section 3 of the Prevention of Damage to the Public Property Act.