NEELAKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner /sole accused herein, who was arrested and remanded to judicial custody on 21/10/2023 for the alleged offence under Ss. 379 of IPC and Sec. 21(1) of Mines and Minerals (Development and Regulations) Act,1957 in Crime No.353 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 21/10/2023, when the police officials were on vehicle check up regarding sand theft they found the petitioner carrying ' unit of river sand in a Ashok Leyland Dost Van bearing Reg.No. TN 49 CW 6689 without any valid permission. Hence a complaint was lodged and a case was registered.

(3.) The learned counsel for the petitioners submitted that the petitioner is an innocent, he has not committed any offence as alleged by the prosecution. He has been falsely implicated in this case. However, to show his bona fide, the petitioner has come forward to deposit a sum of Rs.5,000.00 (Rupees Five Thousand only).