- (1.)The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28.08.2019 by Police Station Forest Department Van Mandal, District Morena, in connection with Forest Crime No.9876/22 (Range Case No.32/2019, Private complaint), registered for offence under Section 27 , 29 , 50 , 51 , 52 of the Wild Life Protection Act and Sections 41 and 52 of Indian Forest Act. His earlier bail application was dismissed as withdrawn by this court.
(2.)It is the submission of learned counsel for the applicant that applicant is suffering confinement since 28.08.2019, not only charge-sheet has been filed but some of the witnesses have been examined. Beside that learned counsel for the applicant fairly submitted that now applicant has learnt the lesson hard way and would never involve in any criminal activity regarding trappings of illegal mining of sand or any other minerals. Confinement amounts to pretrial detention. He undertakes to cooperate in trial/investigation and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to perform community service and to serve national cause by contributing in Army Central Welfare Fund and to install Arogya Setu App. Under these grounds, prayer for bail has been made.
(3.)Learned PL for the State opposed the prayer and prayed for its dismissal.