LAWS(MAD)-2024-4-59

RAJA Vs. INSPECTOR OF POLICE

Decided On April 17, 2024
RAJA Appellant
V/S
INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.314 of 2024 for the offence under Ss. 379 of IPC r/w 21(4) of Mines and Minerals (Development and Regulations) Act, 1957, and remanded him into judicial custody on 6/4/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The case of the prosecution is that the petitioner has illegally transported 3 bags of river sand in his two wheeler.

(3.) The learned counsel appearing for the petitioner submits that the petitioner has not indulged in such criminal activities and he is languishing in jail from 6/4/2024. Therefore, he prays for grant of bail.