R.SAKTHIVEL Vs. SPECIAL SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 4/4/2024, for the offence under Sec. 379 IPC r/w Sec. 21(4) of Mines and Minerals (Development and Regulation) Act, 1957 in Crime No280 of 2024, seeks bail.

(2.) The case of the prosecution is that the petitioner has illegally transported 50 kgs of river sand in a two wheeler bearing Registration No.TN 68 AH 7592.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he is languishing in Jail from 4/4/2024.