PRATHEEP Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who apprehends arrest at the hands of the respondent police, for the alleged offences punishable under Sec. 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 r/w. Sec. 379 I.P.C., in Crime No.94 of 2024, seeks anticipatory bail.

(2.) The case of the prosecution is that the petitioner and other accused illegally transported one unit of river sand by using TATA 407 Van.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent and he is in no way connected with the alleged offence.