CHANDRESH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 7/10/2023 for the offences punishable under Ss. 379 and 430 of IPC in Crime No.434 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 7/10/2023, while the respondent police was on routine patrol duty near Palar Bridge, the petitioner was found with illegal possession of 75 kgs of river sand by using a two wheeler without any valid license. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would submit that the petitioner has no previous case against him. On instruction, he would further submit that without prejudice to their defence, the petitioner is prepared to deposit considerable amount to any charitable Organization or Association, and that the petitioner is suffering incarceration from 7/10/2023. Hence, he prays to grant bail to the petitioner.