SUNDAR PAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The instant Anticipatory Bail Application has been filed with a prayer to grant anticipatory bail to the applicant in Case Crime No. 615 of 2023, under Sec. 3(1)/58/72(1) U.P. Sub Mineral (Removal) Rules, 2021 and Sec. 4/21 Mines and Minerals (Regulation of Development) Act, 1957 and Sec. 379, 411 IPC, Police Station- Sikandra, District- Agra, during the pendency of trial.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case due to ulterior motive. Applicant's name surfaced in the present case on the basis of confessional statement of the co accused persons. Investigating Officer has submitted charge-sheet against two co accused persons and investigation against the applicant is still pending. Applicant has criminal history of one case, which has been explained in the present anticipatory bail application. Lastly, it is submitted that the applicant is apprehensive of imminent arrest. In case, the applicant is released on bail, he would not misuse the liberty of bail and would cooperate with the investigation.