RANJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 16/2/2024 for the alleged offence punishable under Sec. 379 IPC r/w Sec. 21(1) of Mines and Minerals(Development and Regulations) Act in Crime No.62 of 2024, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner has illegally transported ' unit of sand in bullock cart. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution and hence, he prayed for bail. However, on instructions, he would further submit that the petitioner, without prejudice to his rights, is ready to deposit a sum of Rs.5,000.00 to the District Mineral Foundation Trust.