Rajaram vs The State Of Madhya Pradesh
2022 Latest Caselaw 730 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 2343/2022 (RAJARAM Vs STATE OF MADHYA PRADESH)

Through Video Conferencing

Gwalior, Dated : 14/01/2022

Shri M.S. Rawat, Counsel for applicant.

Shri A.K.Nirankari, Counsel for State.

Case diary is available.

This is first application filed under Section 439 of Cr.P.C. for

grant of bail.

The applicant has been arrested on 28.12.2021 in connection

with Crime No.435/2021 registered by Police Station -

Khaniyadhana, District Shivpuri for offence punishable under

Sections 379, 414 of IPC and Section 4 (a), 21 (1) of Khan Khanij

Adhiniyam.

The applicant is alleged to be the owner of the tractor which

was being used for illegal transportation of illegally excavated sand

and in view of the judgment passed in the case of Jayant and others

Vs. State of M.P. reported in (2021) 2 SCC 670 as well as the

adverse effect of illegal mining on the ecological balance of the area,

no case is made out for grant of bail.

The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge

Aman

AMAN TIWARI 2022.01.14 17:35:07 +05'30'