MANI Vs. STATE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police for the alleged offence under Ss. 430, 379 of IPC 21(1) Mines and Minerals (Development and Regulation) Act 1957, in Crime No. 544 of 2021 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner was involved in illegal transportation of 3 bags (150Kgs) of river sand by using two-wheeler without obtaining proper licence. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submits that the petitioner was not committed any offence as alleged by the prosecution. However, on instructions, he further submitted that the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs. 10,000.00 to the credit of the concerned District Mineral Foundation Trust that may be imposed by this Court.