DHAYALAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/4/2024 for the alleged offence under Ss. 430, 279 of I.P.C. r/w Sec. 21(1) of Mines and Minerals (Development and Regulation) Act in Crime No.124 of 2024 on the file of the respondent police has filed the present bail petition.

(2.) The case of the prosecutions is that the respondent police during his regular patrol duty, found the petitioner driving a tractor TN 21 BP 3776 with 1 unit of river sand.

(3.) The learned counsel appearing for petitioner submitted that he is an innocent person and is no way connected with the offence. He would also submit that the petitioner has been falsely implicated in this case and he would abide by any condition that may be imposed by this court.