AYYANAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/6/2022 for the offences punishable under Sec. 379 of IPC r/w Sec. 21(1)(a)(b) of Mines and Minerals (Development and Regulation) Act, 1957 in crime No.140 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on routine check up near Poyyur Main Road, Colony Street, a tractor bearing registration No.TN 47 P 1633 was found with river sand of one unit transported 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.