SIVANATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 303(2) of BNS, 2023 and 21(1) of MMDR Act, in Crime No.448 of 2025 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that the petitioners illegally transported 11 units of sand without any permission. Hence, the complaint.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they are in no way connected with the alleged occurrence as stated by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions that may be imposed by this Court. Hence, he seek anticipatory bail to the petitioners.