RAM MOHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Bishnugarh P.S. Case No. 93 of 2022 instituted under Ss. 379/414/34 of the Indian Penal Code, 4/21 of M.M.R.D. Act and 4/54 J.M.M.C. Rules and 9/13 the Jharkhand Mineral (Prevention of illegal Mining Transportation and Storage Act), the petitioner has moved this Court for grant of privilege of anticipatory bail.

(3.) Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.