SACHIN SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 147, 183, 186, 353, 379, 411 of the Indian Penal Code, 1860 and Sec. 4 read with Sec. 21 of the Mines and Minerals (Development and Regulation) Act, 1957 in connection with the Case Crime No.324 of 2017 (Criminal Case No.168 of 2019), registered at police station Kotwali Gangnahar Roorkee, District Haridwar.

(2.) As per the case of the prosecution, informant Pawan Dimri, Sub-Inspector, was busy in patrolling duty with other police personnel on 29/8/2017. He received a wireless message that a tractor trolley was loaded with stolen sand. Three tractors and two trolleys parked at Saliar Check Post were found filled with sand. Seeing the police, four persons ran away from the spot. Two persons were arrested by the police. The arrested co-accused persons stated in their confessional statements that Sachin Saini and Imran (present applicants) were also among those who fled from the spot. Upon conclusion of the investigation, charge-sheet was filed.

(3.) Heard Mr. Mohd. Safdar, learned counsel for applicants and Mrs. Manisa Rana Singh, learned A.G.A. for State.