A.VISHWA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The respondent police registered a case as against the petitioner in Crime No.281 of 2024 for the offence under Sec. 379 IPC r/w. 21(4) of Mines and Minerals (Development and Regulations) Act 1957 and remanded him into judicial custody on 4/4/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The case of the prosecution is that the petitioners have illegally transported ' unit of river sand through Ashok Leyland Van.

(3.) The learned counsel for the petitioners 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. Hence, he prays for grant of bail to the petitioner.