M. S. Jawalkar,J. - (1.) Heard Mr. Amay Phadte, the learned Counsel for the applicant and Mr. Mahesh Amonkar, the learned Additional Public Prosecutor for the Respondents.
(2.) The present application is filed by the applicant for grant of anticipatory bail under Section 439 of Cr.P.C. The applicant states that on 05.12.2019 at around 8:01 hours, one Mr. Pratik Bhat Prabhu, P.S.I. attached to Porvorim Police Station visited the Chapora river at Colvale and arrested number of labourers and also attached their equipments and/or tools used for alleged illegal sand mining along the river Chapora. The Investigating Officer, A.S.I., Mapusa Police station seized and attached Canoe bearing No. CHP/1267/IC.
(3.) It is the contention of the applicant that she has no nexus to the alleged offence and the Canoe, which was attached, in fact, was not found in the waters of river Chapora, used for carrying out the alleged illegal activity of sand extraction.;