KHUNNU LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This bail application is being disposed of as per the order dated 04.04.2020 of Hon'ble the Chief Justice. Written objection has been filed by Sri Rajesh Mishra, learned AGA, which is taken on record. Perused the material on record.

(2.) The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicant, namely, Khunnu Lal, in Case Crime No. 565 of 2019, under Sections 379, 411 IPC, 4/21 of Mines and Minerals Act and and 3/5 of Public Property Damage Prevention Act, Police Station - Civil Lines, District - Prayagraj.

(3.) The allegation against the applicant is that he has committed the offence under Section 4/21 Mines and Minerals Act and Section 3/5 Public Property Damage Prevention Act. The applicant claims himself to be the legal owner of the truck in dispute and having the requisite form for carrying the minerals. The applicant alleges false implication in this case. Learned AGA has opposed the prayer for anticipatory bail of the applicant through written objection.