MUKESH EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 12/2/2023, has renewed the prayer for grant of regular bail in connection with Ranka P.S. Case No.19 of 2023.

(3.) It appears that this applicant has been made an accused for committing the offence under Ss. 379/ 411/ 34 of the Indian Penal Code, Sec. 54 of the J.M.M.C.A. Rule and Sec. 21 of the M.M.D.R Act. It has been alleged that this applicant was involved in transportation of illegal sand. Earlier, the bail application of this applicant was dismissed as withdrawn vide order dtd. 25/4/2023, passed in B.A. No.2566 of 2023.