ELANGOVAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/11/2023 for the offence punishable under Ss. 379 and 430 of IPC in Crime No.217 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was alleged to have transported 1/4 unit of river sand in a bullock cart. Hence the complaint.

(3.) The learned counsel for the petitioner stated that the petitioner was innocent and he has been falsely implicated in this case. He further stated that the petitioner is ready to abide by any condition imposed by this Court. Hence, he prays for grant of bail to the petitioner.