KARTHIK Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who was arrested and remanded to judicial custody on 2/12/2023 for the alleged offences punishable under Ss. 379 of IPC r/w. 21(4) of Mines and Minerals (Development and Regulation) Act in Crime No.419 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner has illegally transported ' unit of river sand in a bullock cart without any valid permission. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 2/12/2023, hence he seek bail.