YESUDAS Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/11/2025 for the alleged offence punishable under Sec. 303(2) and 326(a) of BNS, 2023 in Crime No.381 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 sand from A1's land. Hence, the petitioner was arrested and is in judicial custody from 21/11/2025.

(3.) Learned counsel appearing for the petitioner submitted that the sand was taken from A1, who is a private party, for the purpose of leveling the land; it is not an illegal quarrying. Hence, he prayed to grant bail to the petitioner.