NARENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11184002200798 of 2020 registered with Chhotaudepur Police Station, District- Chhotaudepur for the offences punishable under Sections 379 , 420 , 465 , 466 , 467 , 468 and 471 of the Indian Penal Code and under Sections 4(1) , 4(1) A of the Mines and Minerals (Regulation and Development) Act , 1957 read with Sections 3, 7(1)(b) and 21 of the Gujarat Minerals (Prevention of illegal Mining Transportation and Storage), Rules, 2017.

(2.) Heard learned Advocate Mr. Jaydeep H. Sindhi for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) It is alleged in the FIR that, while officer was on regular inspection, he found two Trucks loaded with Dolomite (Stone) and upon asking for Royalty Pass, they produced Pass which has been issued by "Hero Trade"and upon verifying it with online Application, the Officer found it to be forged. Upon interrogation with accused Nos. 3 and 4 i.e. owners of the Truck, they have named Accused No. 5 as the one who had issued the Pass and accused No. 6, who had loaded the stones and asked them to deliver at Maharashtra and hence, the Sarpanch of the Village was added as accused No. 7.