DEEPAK Vs. STATE REP. BY

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the alleged offences punishable under Sections 379 , 465 , 468 , 420 of IPC and Section 21(1) of Mines and Minerals (Development and Regulation) Act , 1957, in Crime No.438 of 2020, on the file of the respondent police, seek anticipatory bail.

(2.) It is the case of the prosecution that the petitioners/A6 to A9 were alleged to have transported 10 units (2 1/2 units each) of river sand illegally in four tipper lorries. Hence the complaint.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in this case. Hence, he prays to grant anticipatory bail to the petitioners.