RAMJI PANDEY Vs. STATE OF MP

JUDGEMENT

(1.) This is the first application filed under section 438 of Cr.P.C., 1973 by applicant Ramji Pandey, who is apprehending his arrest in connection with Crime No.22/2018 registered at Police Station Vikrampur District Dindori for the offences punishable under Section 286 of IPC and Section 5 of Explosives Substance Act, 1908.

(2.) The case of the prosecution is that on 10.2.2018 on an information received by the Vikrampur Police Station, a search was made on the applicant's premises and explosives substance were found buried in a box which included 195 emulsion explosive cell being 24.375 kg.

(3.) The applicant's case is that he is a Government Contractor involved in the business of construction work of road at Dindori and for the said purposes he has also taken a land on rent from Bal Singh and Dalpat Singh for establishing a stone crusher.