PRABAKARAN Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 12.06.2020 for the alleged offence punishable under Section 379 IPC and Section 21(1) of Mines and Minerals (Development and Regulation) Act , 1957 in Crime No.1663 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had illegally transported one unit of river sand in his Mini Lorry. Hence, a case has been registered against the petitioner.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. On instruction, he would further submit that without prejudice to his defence, the petitioner is prepared to deposit some considerable amount to any charitable organization, and that the petitioner has been suffering incarceration from 12.06.2020. Hence, he prays to grant bail to the petitioner.