HARENDRA KUMAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the very outset, learned Counsel for the applicants has submitted that he is not pressing this Anticipatory Bail Application on behalf of the applicant No.2. As such this anticipatory bail application is dismissed being not pressed on behalf of applicant no.2.

(2.) Heard learned counsel for the applicants and the learned A.P.P. for the State.

(3.) This anticipatory bail application has been filed on behalf of the above-named applicants seeking anticipatory bail in connection with Senha P.S. Case No. 44 of 2022, registered under Ss. 379 and 411 of the Indian Penal Code and under Ss. 4/54 of Jharkhand Minor Mineral Concession Rule, 2004 and under Ss. 7/13 of Jharkhand Mineral (Prevention of Illegal Mining Transportation and Storage) Rule, 2017, pending in the court of the Sub-Divisional Judicial Magistrate, Lohardaga.