BALESHWAR SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This anticipatory bail application of Baleshwar Sao has been moved by Mr. Randhir Kumar, learned counsel for the petitioner and opposed by Mrs. Nehala Sharmin, learned A.P.P. for the State.

(2.) The petitioner is apprehending his arrest in connection with Jainagar P.S. Case No. 27 of 2022 for the offence registered under Ss. 379 of the Indian Penal Code, sec. 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 and Sec. 54 of Jharkhand Mines Mineral Concession Rules 2004, pending in the court of Sub Divisional Judicial Magistrate, Koderma.

(3.) On 20/2/2022, in a surprise raid conducted jointly by the District Mining officer and the police party four tractors involved in illegal transportation of sand extracted from the river side were seized, regarding which no valid papers could be produced. The petitioner happens to be the owner of the seized tractor bearing Engine No.3102NS14A1015756 and Chasis No.B2YSR102087253 loaded with sand 25 CFT.