PASUPATHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners/A1 and A2, who were arrested and remanded to judicial custody on 16/3/2024 for the alleged offence punishable under Sec. 379 IPC r/w Sec. 21(1) of Mines and Minerals (Development and Regulations) Act, 1957 in Crime No.152 of 2024, on the file of the respondent Police, seek bail.

(2.) The case of the prosecution is that the petitioners have illegally transported 13 bags of river sand. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution and hence, he prayed for bail. However, on instructions, he would further submit that the petitioners, without prejudice to their rights, are ready to deposit a sum of Rs.10,000.00 to the District Mineral Foundation Trust.