SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody for the offences under sec. 379 IPC in Crime No.58 of 2022 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that on 21/4/2022, the petitioner was found illegally transporting 1 1/2 units of Red sand by using Tractors and JCB without any valid permit. Hence, the respondent police seized the vehicle and registered the complaint.

(3.) Learned counsel for the petitioner would submit that the petitioner is a daily wager and he has been falsely implicated in this case. Hence, he prays for grant of bail to the petitioner.