SELVAM Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 25/5/2022 for the offences punishable under Sec. 379 of IPC, in Crime No.55 of 2022 on the file of the respondent police, seeks bail.

(2.) Thecase of the prosecution is that the petitioner has illegally transported one unit of M-sand. Hence, the complaint.

(3.) Thelearned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. However, he would further submit that the petitioner, without prejudice to his right, is ready to deposit the amount that may be imposed by this Court.