UJAWAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Ramakant Sharma, learned senior counsel along with Mr. Rakesh Kumar Sharma, learned counsel for the petitioners and Ms. Meena Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Jehanabad PS Case No. 231 of 2017 dated 09.04.2017, instituted under Sections 341/ 342/ 323/ 307/ 333/ 353/ 279/ 379/ 420/ 504/ 506/ 34 of the Indian Penal Code; Rule 40 of the Bihar Minor Mineral Concession Rules, 1972 and Rules 1, 2, 3 of the Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules 2003.