PINTU KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Nawabazar P.S. Case No. 12/2023 for the offences registered under Sec. 414/420/34 of the Indian Penal Code, Sec. 21 of M.M.D.R. Act, 1957, Sec. 54 of J.M.M.C Rules, 2004 and Sec. 9 (i) and 13(i) of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, pending in the court of Miss Apekchha, learned Judicial Magistrate, Palamau.

(3.) Petitioner is the owner-cum-driver of the truck bearing registration no. JH 12K 7815 which was seized by the District Mining Officer, Medninagar, Palamu along with several other trucks loaded with 700 cft. of stone chips.