ALIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application for grant of anticipatory bail filed by the petitioner in connection with Dumri PS case No. 32/2011 for the offence registered under sections 413/414/120B/34 of the Indian Penal Code, and section 33 of the Indian Forest Act.

(3.) It reveals from the written report that three trucks loaded with pora coal were apprehended by the Police. Drivers and the occupants of the vehicles did not produce any valid documents. During verification and interrogation, it was detected that illegal mining of coal was going on and the miscreants have stored coal within the forest area of village Siyari. It further transpired that the petitioner and his associates used to collect coal through illegal mining and stored the coal within the forest area of village Siyari .