G. VENKADESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/11/2025 for the offences punishable under Ss. 303(2), 326(a) r/w 21(1) of Mines and Minerals (Development and Regulation) Act 1957 in Crime No.312 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 17/11/2025, while the respondent police were on their routine patrol duty, they intercepted a Tipper lorry bearing Registration No.TN-55-R-8686 and found that the accused/ A2 had illegally transported 2 units of river sand in the said lorry without any valid permit; that based on the confession of the arrested accused, the petitioner herein was arrayed as an accused and subsequently he was arrested. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 26/11/2025; that the co-accused/ A2 was already released on bail by this Court, vide order dtd. 26/11/2025 in Crl.O.P.No.32386 of 2025; that the petitioner herein is the owner of the said lorry and he was not aware about the illegal transportation of river sand; and that the petitioner is ready to abide by any condition that may be imposed by this Court, hence prays to grant bail to the petitioner.