AMAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, petitioners-Aman Singh @ Aman Siingh, Sudhansu Shekhar and Ranjeet Kumar have moved this Court for grant of privilege of anticipatory bail in connection with Sudamdih P.S. Case No. 35 of 2022 registered under Ss. 414, 420, 34 of the Indian Penal Code and Sec. 30(ii) of the Coal Mines Act.

(2.) It is submitted by learned counsel for the petitioners that the petitioners are the owners of three trucks which were seized with 28.95 tones, 25.05 tone and 25.10 tone of coal respectively. It is further submitted that the consignment of coal was being transported on valid document which was sent for verification which was found to be invalid because the GST had not been paid for the month of April. GST payment has been made after each month.

(3.) The Addl. P.P. opposed the prayer for bail.