JOGENDRA SINGH Vs. STATE OF MADHYA

JUDGEMENT

(1.) Heard through Video Conferencing

(2.) The allegation against the applicant herein is of having stolen sand without paying royalty. On the last date of hearing, which was 21.9.2020, this court had passed a direction that the State is requested to ascertain the veracity of document, Annexure A/2 at page 10, which is a certificate alleged to have been given by the Sarpanch to the effect that a concrete road is being built in the village on account of which the applicant's tractor was taken on rent to transport the sand.

(3.) Learned counsel for the objector and the State have strongly objected to anticipatory bail being granted to the applicant herein. The objector in this case is one Mr. Vikas Singh Thakur. On 10.9.2020, he was given information under the Right To Information Act, 2005 from the Office of Collector (Minerals) that 1500 cubic meters of sand, which was lying stored on Khasra No.21 of village Madna, Tahsil Panagar, district Jabalpur, admeasuring 1400 hectares was illegally stored and that till the proceedings before the Collector (Minerals) are completed, the sand could not have been lifted. However, this is the same sand which is stated to have been lifted by the applicant herein.