SUBEDAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is available.

(2.) This is first application under section 438 of CrPC, 1973 for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Case No. 154/2018 (Parivad Patra) registered by Mining Officer District Gwalior for the offence punishable under Section 4(1-A), 21-1 of the Mines and Minerals (Regulation and Development) Act, 1957 (in short "Act, 1957") and Rule 18-1 of Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 (in short "Rules, 2006").