KARTHICK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/11/2025, for the alleged offence punishable under Ss. 303(2), 326(a) of BNS, 2023 in Crime No.360 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner joined hands with other accused illegally quarried three units of river sand from the vicinity of the Setteeri Dam in a Tipper lorry, without possessing any valid permit. Hence, the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner was arrested and he is in judicial custody from 5/11/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.