Senguttuvan vs State

K. Rajasekar, J

The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Sections 303(2) of BNS (Section 379 of IPC) and Section 21(1) of Mines & Minerals (Development & Regulation) Act, in Crime No.454 of 2025 on the file of the respondent Police, seeks anticipatory bail.

The case of the prosecution is that the petitioner joining hands with other accused involved in illegal transportation of six units of sand, without any valid license. Hence, the case.

The learned counsel appearing for the petitioner submitted that the petitioner was falsely implicated in this case and he was not involved in the above said offence. He further submitted that the petitioner is ready to abide by any conditions that may be imposed by this Court, hence sought for anticipatory bail to the petitioner.

The learned Government Advocate (Crl. Side) appearing for the respondent police while opposing the anticipatory bail to the petitioner reiterated the prosecution case and submitted that the petitioner herein along with other accused involved in illegal transportation of six units of sand from Marudhampallam Tower Plant; and that the investigation of this case is pending.

Taking into the fact that the gravity of the offence committed by the petitioner and huge quantity of gravel sand taken from Marudhampallam Tower Plant and causing damage to the ecology and investigation is not yet completed, this Court is not inclined to allow this Criminal Original Petition.

Accordingly, this Criminal Original Petition is dismissed.