PANNEERSELVAN Vs. STATE

JUDGEMENT

(1.) G.K.Ilanthiraiyan, J 1. The petitioners, who were arrested and remanded to judicial custody on 31/7/2022 for the offences punishable under Sec. 21(1) Mines and Minerals (Development and Regulation) Act 1957 read with Sec. 379 of IPC in crime No.110 of 2021 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioners transported 1 unit of river sand without any valid permit. 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. Hence, he prays to grant bail to the petitioners.