VIJAYAN, S/O. MURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner who apprehends arrest by the respondent police for the offences punishable under Ss. 379 and 430, 341, 294(b), 332, 307 I.P.C r/w 21(1) M.M.D.R Act 1957 in Crime No. 140 of 2021, seeks anticipatory bail.

(2.) The case of the prosecution is that during a routine vehicle check up on 24/5/2021, the petitioner was found in possession of one unit of river sand in his TATA pick-up van and was operating the said van without any licence.

(3.) It is the case of the petitioner that he is an innocent person and he is no way connected with the commission of the alleged offences. The learned Counsel for the petitioner would submit that the petitioner is working as a Coolie and he is not having any criminal antecedents. It is also submitted that co-accused in this case has already been granted anticipatory bail by this Court in Crl.OP.No.10004 of 2021 on 8/6/2021.