SANJAY YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mr. Randhir Kumar assisted by learned counsel, Mrs. Pinki Kumari and learned counsel for the State, Mrs. Nehala Sharmin, APP.

(2.) Learned counsel for the petitioner has submitted that petitioner is apprehending his arrest in connection with Balumath P.S. Case No.16 of 2022, for the offence registered under Ss. 379, 414 IPC, Sec. 30(ii) of Coal Mines Act, Sec. 21 of Mines and Minerals (Development and Regulation) Act, Sec. 13 of Jharkhand Minerals (Prevention oif Illegal Mining, Transportation and Storage) Rules, 2017.

(3.) Learned counsel for the petitioner has submitted that petitioner is the driver of one of the seized truck bearing registration No.JH-19C-8665, which was found with 23 tones of coal.