K.SANKARESHWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested for the alleged offences under Ss. 379 of IPC r/w.21(1) Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.404 of 2023, on the file of the respondent police, seeks bail.

(2.) The petitioner was arrested for transporting one unit of river sand in a Tractor.

(3.) The learned Additional Public Prosecutor states that the Tractor has been seized and confiscation proceedings has been initiated. As far as this petitioner is concerned, he is a driver of the Tractor.