ESAKKIMUTHU Vs. STATE

JUDGEMENT

(1.) The petitioner/Sole Accused, who is facing trial for the offences punishable under Sec. 379 of I.P.C. in Spl.S.C.No.353 of 2023 on the file of the learned Principal Sessions Judge, Tirunelvei in Crime No.207 of 2019 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 22/8/2019, when the defacto complainant viz., the Special Sub-Inspector of Police, Paapakudi along with his Police Personnel were in patrol duty, they found that three sacks of river sand has been illegally transported by the petitioner in his vehicle. Hence the above case has been registered against him.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution and prayed for bail. However, on instructions, he would further submit that the petitioner is ready to deposit any amount to the District Mineral Foundation Trust without prejudice to his rights.