AJIJ KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No. 14/2022, Police Station Industrial Area, Distt. Pali for the offences under Ss. 4, 21, 23 of Mines and Mineral (Development & Regulation) Act, 1957 & Sec. 379 of IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has already joined the investigation and he has also deposited Rs.2,03,000.00 before the Mining Department. In such circumstances, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor vehemently opposed the prayer for anticipatory bail.