BALWANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since both these Misc. Criminal Cases have arisen from the same Crime Number (Crime No.629/2018), they have been analogously heard and are being disposed of by this common order.

(2.) Heard on these first applications for anticipatory bail under section 438 of the Code of Criminal Procedure filed on behalf of applicants, who are apprehending their arrest in connection with Crime No.629/2018 registered by Police Station Kotwali, District Balaghat under Sections 379 , 420 , 467 , 468 and 120-B of the Indian Penal Code.

(3.) The case of the prosecution is that, on 26.10.2018 at about 03:15 am the Police party intercepted a yellow colored Dumper bearing No.RJ-19GC-1503 during checking it was found that crushed stone was illegally transported. The transit pass, which was produced by the driver (co-accused) was found to be forged, as a result of which the aforesaid Dumper, crushed stone and other documents were seized by the Police and FIR under the aforesaid sections has been registered against the applicants and co-accused persons.