PERUMAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A2, who was arrested and remanded to judicial custody on 4/12/2023 for the offences punishable under Ss. 379 of IPC, Ss. 4(1)(1A) and 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 and Sec. 3(1) of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992, in Crime No.189 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused have illegally quarried sand at the Ayyanar Kovil Odai of Meiyaunthampatti Village and transported the same without any prior permission from the concerned department. Hence, the case

(3.) The learned counsel appearing for the petitioner would submit that the petitioner did not commit any offence as alleged by the prosecution and he is in judicial custody since 4/12/2023. However, on instruction, he would further submit that the petitioner, without prejudice to his rights, is ready and willing to restore the kanmoi to the satisfaction of the revenue officials and hence, he prays for grant bail to the petitioner.