VINAY KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicants under Sec. 438 of Cr.P.C. for grant of anticipatory bail relating to FIR No.100 of 2023 dtd. 26/03/2023 registered at Police Station Shahpur, District Dindori (M.P.) for the offence punishable under Sec. 286 of IPC and Sec. 4, 5 and 6 of the Explosive Substances Act, 1908.

(2.) As per prosecution story, after receiving the information from informer, SHO, P.S. Shahpur, District Dindori reached on the spot and found that during road construction work at village Choura Bhaisantola, preparations were being made to use illegal explosive substance in the said work and from the spot explosive substance were seized and accused Lehru Lal was found on the spot.

(3.) Learned counsel for the applicants submits that the applicants are innocent and they have been falsely implicated in the case. It is further submitted that applicant no.1 is the license holder of the explosive substance for short fire which is valid till 31/03/2031. He was allotted the work for blasting of stones so that the pillar may be built to fix the bridge for which Gram Panchayat Choura Mall has given the consent. Trial will take a long time to conclude. There is no criminal past against the applicants and they are ready to co-operate with investigation and shall abide by all the conditions which may be imposed by this Court; hence, prays for anticipatory bail.