SURENDIRAN Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.454 of 2023, registered by the respondent police for the offences punishable under Ss. 379, 430 of IPC r/w 21(1) of Mines and Minerals ( Development and Regulation Act) 1957. The petitioner had been arrested and remanded to judicial custody on 27/12/2023

(2.) The case of the prosecution is that the petitioner along with other accused were 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 are innocent and they have been falsely implicated in this case. Hence, he prays for grant of bail to the petitioner.