PRADHEEP Vs. STATE

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.178 of 2024 for the offence under Sec. 379 IPC and Sec. 21(4) of Mines and Minerals (Development and Regulation) Act, 1957 and remanded him into judicial custody on 21/3/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The case of the prosecution is that the petitioner has illegally transported two bags of river sand in his two-wheeler.

(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 21/3/2024.