VIGNESH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/1/2026 for the offences punishable under Sec. 303(2) of BNS, 2023 and Sec. 21(4) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.12 of 2026, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner illegally transported one unit of river sand. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 12/1/2026. Hence, he seeks bail to the petitioner.