VEERAMANI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 17/8/2022 for the offences punishable under Sec. 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 and Sec. 379 of IPC, in Crime No.216 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 17/8/2022 at about 12.30 p.m., on receipt of the secret information, the defacto complainant/VAO along with the other officials were conducted raid from Jayamkondan to Kumbakonam. At that time, the petitioners were found in transportation of 1 unit of pebbles by using lorries, without any valid permit from the Government. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have been falsely implicated in this case. Therefore, he prays for grant of bail to the petitioners.