(1.) The petitioners/A1 and A2 seek bail in Crime No.309 of 2023, registered by the respondent police for the offfences punishable under Sec. 379 of IPC r/w Sec. 21(1) of Mines and Minerals (Development and Regulation) Act. They had been remanded to judicial custody on 25/10/2023.
(2.) The case of the prosecution is that the petitioners were found in possession of three units of Gravel sand in a lorry bearing Regn.No.TN-48-E-8507. The said sand was taken from a private land without any permission.
(3.) The learned counsel for the petitioners stated that the petitioners are innocents and they have been falsely implicated in this case. He further stated that the petitioners are ready to abide by any condition imposed by this Court. Hence, he prays for grant of bail to the petitioners.