JAIPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 12/1/2022 passed in M.Cr.C.No.64480/2021.

(2.) The applicant has been arrested on 10/12/2021 in connection with Crime No.435/2021 registered at Police Station Khaniyadhana, District Shivpuri for offence under Ss. 379, 414 of IPC and under Ss. 4(A), 21(1) of Mines and Minerals (Development and Regulation) Act.

(3.) In view of the allegation that the applicant was driver of a tractor in which illegally excavated sand was being transported in an illegal manner and in view of short period of detention, no case is made out for grant of bail. The application fails and is hereby dismissed. However, liberty is granted to revive the prayer after undergoing some reasonable period of detention.