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Judgment
22 paragraphs · 198 wordsThe petitioner is seeking anticipatory bail in FIR No. 44
dated 24.03.2017 under Section 379 IPC and Section 4(1) read
with Section 21 (1) of the Mines and Minerals (Development and
Regulation) Act, 1957 registered at Police Station Sadar Kurali.
Learned counsel for the petitioner contends that even
as per the allegations in the FIR, the petitioner is stated to be
running a stone crusher on his own land.
This Court, by the order dated 19.09.2017, had
directed the petitioner to join investigation and in the event of his
arrest, he was ordered to be released on ad-interim bail to the
satisfaction of Arresting/Investigating Officer, subject to the
conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI
Iqbal Mohd., states that in pursuance to the order dated
19.09.2017, the petitioner has joined investigation and is not
required for custodial interrogation.
In view of the above and without expressing any
opinion on the merits of case, the order dated 19.09.2017,
granting ad-interim bail to the petitioner, is hereby made
absolute. However, the petitioner shall abide by the conditions
envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.