PRAHALAD SINGH CHAUHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard on the question of admission, through video conferencing.

(2.) This application under Section 482 of Cr.P.C. has been filed against the order dated 14-5-2020 passed by Additional Sessions Judge, Chachoda, Distt. Guna in Criminal Revision No.15/2020 arising out of order dated 11-1-2020 passed by J.M.F.C., Chachoda, Distt. Guna in Crime No.432 of 2019 registered by Police Station Chachoda, Distt. Guna, by which the application filed by the applicant under Section 457 of Cr.P.C. has been rejected.

(3.) The necessary facts for disposal of the present application under Section 482 of Cr.P.C. are that on the information by an informer, the Police Station Chachoda, Distt. Guna, found that 2 tractors and a poclain Machine were involved in illegal excavation of sand from Parvati River. After noticing the police party, the drivers of the Poclain machine as well as the tractors ran away and the Tractors as well as Poclain machine were seized from the spot. Accordingly, crime no.432 of 2019 was registered by Police Station Chachoda, Distt. Guna.