JAYAMOORTHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2022 for the offences punishable under Ss. 379 and 430 of IPC, in Crime No.546 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner had illegally transported 1/2 unit of river sand by using his Ashok Leyland Dost vehicle without any valid licence. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case. He would further submit that the petitioner had purchased 1/2 unit of river sand from a dealer for construction of toilet and it has been projected as though the petitioner was illegally transported the river sand. However, without prejudice, the petitioner is ready to deposit a sum of Rs.10,000.00 to the any welfare scheme of the Government. Therefore, he prays for grant of bail to the petitioner.