VIKASH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Koderma P.S. Case No.86 of 2023 registered under Sec. 379/411 of the Indian Penal Code, Rule 54 of JMMC Rule,2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rule, 2017.

(3.) The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 is the owner and the petitioner no.2 is the driver of the truck which was seized by police for transporting illegally extracted stone chips. It is further submitted that the allegations against the petitioners are all false. It is then submitted that the petitioners have no criminal antecedent as has been mentioned in para-10 of the instant anticipatory bail application. It is then submitted that the petitioners undertake to furnish sufficient security including cash security and also undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.