RAMESH PATIDAR Vs. STATE OF M P

JUDGEMENT

(1.) Xxx

(2.) According to the prosecution case, acting on the complaint received from Mining Officer Tinu Dabar on 04/09/2020, the police searched the premises of Ramesh S/o Prabhulal (petitioner) and co-accused Ashwin s/o Harish Agrawal and found that they had illegally excavated and stored 122.10 cubic meter sand for sale.

(3.) The learned counsel for the petitioner submits that the premise searched by the police does not belong to him. He is ready to cooperate with the investigation and trial and to furnish adequate security. He shall abide by the conditions to be imposed by the Court. Therefore, he be granted bail.