DEVISHANKER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. in connection with FIR No. 167/2019 registered at Police Station Sadar Bundi, for the offences under Ss. 379 and 188 of IPC and Sec. 4/21 of M.M.R.D. Act.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the petitioner has also deposited the amount of penalty to the tune of Rs.1,18,000.00 with the Mining Department vide challan dtd. 26/4/2019 and the recovery has already been effected from the co-accused and the petitioner is the owner of the vehicle.

(3.) Learned Public Prosecutor has opposed the bail application.