SARAVANAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners / Accused, who were arrested on 29/10/2023 for the alleged offence under Ss. 379 IPC r/w. 4(1)(1A) and 21(1) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.135 of 2023, on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on receiving secret information, the respondent police conducted a vehicle check up and at that time, the petitioners herein were illegally quarrying 2 unit of river sand by using Tipper Lorry without any valid permission. Hence a complaint was lodged and a case was registered.

(3.) The learned counsel for the petitioners submitted that the petitioners are an innocent and they have not committed any offence as alleged by the prosecution and their names have been have been falsely implicated in this case. However, to show their bona fide, the petitioners have come forward to deposit a sum of Rs.30,000.00(Rupees Thirty Thousand only).