NAGARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/12/2025 for the alleged offence under Sec. 21(1) of Mines and Minerals Act and 303(2) of BNS, in Crime No.671 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused illegally excavated gravel sand from three places, one place belongs to a private person and the other two places belongs to the Forest area. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is in judicial custody from 20/12/2025 and is ready to abide by any stringent conditions that may be imposed by this Court. Hence, prays to grant bail.