SIVANANDHAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/5/2022 for the offence punishable under Sec. 379 of IPC and Sec. 21(1) of Mines and Minerals (Development and Regulations) Act in crime No.251 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner transported 3 bags of river sand using a two wheeler bearing registration No.TN 50 Y 8037 without valid licence. Hence, the case.

(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. Hence, he prays to grant bail to the petitioner.