P.PALANIVEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/5/2022 for the offences punishable under Sec. 379 of IPC and Sec. 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 in crime No.310 of 2022 on the file of the respondent police, seeks bail.

(2.) t is the case of the prosecution that the petitioner transported 3 units of gravel sand by using lorry bearing registration No.TN 23 P 4746 without valid licence. Hence, the case.

(3.) The lerned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he is the driver of the vehicle. Hence, he prays to grant bail to the petitioner.