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Judgment
G.Ilangovan, J
The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 379 of IPC r/w Section 21(1) of Mines and Minerals (Development and Regulation) Act, 1957, in Crime No.153 of 2023, on the file of the respondent police, seek anticipatory bail.
The case of the prosecution is that the petitioners said to have illegally transported one unit of gravel sand, without any valid permission. Therefore, the present case came to be registered.
3.The learned counsel for the petitioners submits that the petitioners are innocent and they have not committed any offence as alleged by the prosecution.
The learned Government Advocate(Crl.Side) appearing for the respondent submits that no previous case is pending against the petitioners.
5.Considering the facts and the circumstances of this case and also considering the antecedents of the petitioner, this Court is inclined to grant anticipatory bail to the petitioners, however, with stringent conditions.
6.Accordingly, the petitioners are ordered to be released on bail in the event of arrest or their appearance, before the learned Judicial Magistrate, Illupur, and on their executing a bond for a sum of Rs.10,000/-(Rupees Ten Thousand only)each, with two sureties, each for a like sum to the satisfaction of the learned Magistrate concerned; and the petitioners shall appear before the respondent police on every Saturday at 10.30 am until further orders. The petitioners shall comply with the conditions stipulated under Section 438 Cr.P.C. scrupulously.
7.The petitioners shall appear before the concerned Magistrate within a period of fifteen days from the date on which the order copy made ready, failing which, the petition for anticipatory bail stands dismissed.