KANNAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the condition imposed by the Principal Sessions Judge, Namakkal while granting bail to the petitioner.

(2.) The petitioners were arrested by the respondent police for an offence under Section 379 of IPC. The prosecution case is that the petitioners were the drivers of the lorry, who were carrying four units of sand illegally in the lorry.

(3.) The petitioners were arrested and remanded to judicial custody on 02.07.2019.