VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/10/2022 for the alleged offences punishable under Ss. 379 and 430 of IPC r/w Sec. 21(1) of TN Mines and Minerals (Development and Regulation) Act, in Crime No.159 of 2022 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that on 10/10/2022, when the respondent Police and his team were on their routine check up, the petitioners were alleged to have illegally transported 12 units of river sand without any valid licence in two lorries bearing Registration Numbers AP-39-UB-3679 and AP-39-UB-3699 respectively each containing 6 units of river sand. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. He would also submit that the petitioners are in custody from 10/10/2022 and without prejudice, the petitioners are prepared to deposit a considerable amount to any welfare scheme of the Government and they are prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioners.