SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner in captioned Criminal OP apprehends arrest for alleged offences/alleged offences punishable under Sections 379, 430 of 'Indian Penal Code, 1860' ('IPC' for the sake of brevity) read with 21(1) of Mines and Minerals (Development and Regulation) Act 1957 vide Crime No. 287 of 2021 on the file of Virudhachalam Police Station, Cuddalore District.

(2.) This Court heard Mr. T. Meganathan, learned counsel for petitioner and Mr. A. Gopinath, learned State Counsel on behalf of respondent State on a video conferencing platform.

(3.) It is submitted by learned counsel for Petitioner that there are no bad antecedents for the petitioner and he was transporting half unit of M. Sand (crushed stones) from a quarry with a proper licence but he has unfortunately been foisted with a case vide Crime No. 287 of 2021 on the file of Virudhachalam Police Station, Cuddalore District. It is also submitted by learned counsel for Petitioner that he was driver of the Tipper Lorry bearing Registration No. TN.91-S-8230 and he also owns the same.