(1.) The applicant has filed this second application u/S 439, Cr.P.C . for grant of bail. Earlier first bail application was dismissed on merit vide order dated 18/02/2020 passed in M.Cr.C. No. 4186/2020.
(2.) The applicant was arrested on 06/10/2019 by Police Station Ron District Bhind (M.P.), in connection with Crime No. 201/2019 registered in relation to the offence punishable under sections 379 , 3 /181 , 39 / 192 , 66 / 192 , 56 / 192 and 146 / 196 of the IPC. Thereafter, he has been released on parole.
(3.) Allegations against the applicant, in short, are that he along with other co-accused persons were found involved in illegal transportation of sand from Chambal river and also taking the trucks filled with sand towards Uttar Pradesh with the aid of some other co- accused persons, who were seated in a Bolero vehicle and they were piloting the carrier trucks containing sand and guiding their drivers including applicant to avoid police checkup points for facilitating to cross Uttar Pradesh. On the aforesaid basis, crime has been registered.