ANAND MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, petitioners- Anand Mahato @ Anand and Baldev Mahato have moved this Court for grant of privilege of anticipatory bail in connection with Chowka P.S. Case No. 31 of 2022 registered under Sec. 414, 34 of the Indian Penal Code and Rule 4/54 of the Jharkhand Minor Mineral Concession Rules, 2004 and Rules 9, 13 of Jharkhand Minerals (Prevention of Illegal Mining Transportation and Storage) Rule, 2017.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioners that the petitioners are the drivers of the vehicles which were seized with illegal sand. The petitioners have no concern with the alleged sand. The petitioners have got no criminal antecedent.