Rajasthan High Court - Jaipur
Bheem Singh vs State Of Rajasthan Through P P on 24 May, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JAIPUR BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.7023/2017
Bheem Singh S/o Shri Ramratan Meena B/c Meena, Aged About
30 Years, R/o Nangal Sherpur, Tehsil Todabhim, Distt. Karauli
(raj.)
V/s.
State of Rajasthan through the P.P.
Date of Order: May 24, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Brij Sharma, for the petitioner.
Mrs. Meenakshi Pareek, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure 1973 seeking anticipatory bail in FIR No.40/2013 registered at Police Station Balghat, District Karauli, for offencess u/S. 379, 411 Indian Penal Code, 1860, Section 26, 41 and 42 Forest Act, 1953, Section 21 Mines and Minerals (Development and Regulation Act, 1957 and Section 3 Prevention of Damage to Public Property Act, 1984.
Heard.
As per prosecution story, petitioner was driving the vehicle in question which was loaded with stolen material on account of illegal mining. Petitioner had managed to escape from the spot. Challan was presented against the petitioner under Section 299 Code of Criminal Procedure, 1973.
Keeping in view the seriousness of allegations levelled against the petitioner, no ground for grant of anticipatory bail to the petitioner is made out.
Dismissed.
(SABINA),J.
Tanwar/-
P.A. Item No.23