KALIYAMOORTHY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Ss. 379 IPC r/w. Sec. 21(4) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.372 of 2023, on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that on receiving secret information, the respondent police conducted a vehicle check up at that time, the petitioner herein has illegally transported ' unit of river sand by using bullock cart. Hence, the case.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution and his name has been falsely implicated in this case and he prays for granting anticipatory bail.