PALPANDIYAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested on 4/5/2022 for the offences punishable under Ss. 379 of IPC r/w 21(1) of Mines and Mineral (Development and Regulations) Act in Crime No.56 of 2022, seek bail.

(2.) The case of the prosecution is that the respondent, on their routine raid, found a Mahindra Van bearing Registration No.TN-51-AL-1825 carrying 1 unit of river sand without valid permit. The first petitioner is the owner of the subject vehicle and the second petitioner is the driver.

(3.) Considering the facts and circumstances of the case and also considering the period of incarceration, this Court is inclined to grant bail to the petitioners.