In pursuance of High Court of Rajasthan (Jaipur Bench) order dated 16.04.2024, passed in connection with S.B. Criminal Miscellaneous Bail Application No. 2910/2024, Central Bureau of Investigation (CBI) has re-registered a case related to allegations of illegal sand mining in Rajasthan.
With this, CBI has taken over investigation of a case earlier registered vide FIR No. 527/2023, PS Sadar, District Bundi (Rajasthan) U/s 379 of IPC and 21(4) of MMDR Act against a private person on allegations that accused was arrested on 24.10.2023 while transporting 40 MT minor-mineral (sand) in a vehicle (Dumper) without any valid pass/permit/license or other authority.
During the course of investigation, registered owner of the vehicle in question, was also arrested by the State Police on 22.02.2024, who is presently in Judicial Custody.
As part of its investigation, CBI today conducted searches at the residential premises of accused persons at Bundi which led to recovery of incriminating documents.
The Hon’ble High Court has directed CBI to investigate the present and connected / similar matters for which FIRs against various ‘Mafias’ have been registered, in the nearby active areas of Chambal and Banas Rivers. As such, CBI has sought information / details of such cases from the State Police, for further action in other cases.
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