BIRENDRA BHOGTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicant seeking anticipatory bail in connection with Maranghada P.S. Case No.13/2022 under sec. 414 of IPC, under sec. 4/21 of Mines and Minerals (Development and Regulation) Act, 1957, under sec. 54 of Jharkhand Minor Minerals Concession Rule, 2004 and under sec. 7/9 of Jharkhand Mineral (Prevention of Illegal Mining, Transportation and Storage( Rule 2017, pending in the court of learned Judicial Magistrate, 1st Class Khunti.

(3.) Learned counsel for the applicant has submitted that FIR of this case was lodged against the driver and owner of the tractors with these allegations that 100 cft sand was being loaded in each tractors and after preparing the seizure memo, the FIR was lodged.