R. BOOPATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner/Accused No.2, who apprehends arrest at the hands of the respondent police for the offences punishable under Sec. 303(2) BNS & Sec. 21(1) of the Mines and Minerals (Development & Regulation) Act, 1957 in Cr.No.374 of 2025 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that on 13/12/2025, based on a secret information, the respondent police went for a search near Anakarai River bed, where they found that three units of river sand was illegally taken away from the spot. Hence, the present case came to be registered.

(3.) The learned Counsel for the petitioner would submit that the petitioner did not involved in any of the offences as alleged by the prosecution. The petitioner is an innocent and he is falsely implicated in this case. The petitioner is willing to deposit a sum of Rs.3,000.00 towards District Mineral Foundation Trust, Thanjavur. He therefore prays for grant of anticipatory bail to the petitioner.