VINOTH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/8/2022 for the offences punishable under Ss. 5 and 6 of Explosive Substances Act, 1908, in Crime No.225 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 1097 Gelatin Sticks, 275 Electric Detonators and 25 Ordinary Detonators, without any valid license. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is a business man running a Crusher namely VRS Blue Metals and he has been running the Quarry with appropriate licence from the Government. He would further submit that he had purchased the explosives from the second accused/vendor namely M/s.Sri Velava Minings. He would also submit that over the time of inspection, the petitioner was not in possession of documents and thereby, he was arrested by the respondent Police on 24/8/2022. The learned counsel would further submit that the petitioner has no previous case and hence, he prays for grant of bail to the petitioner.