RAGHUNANDAN PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Manika P.S. Case No. 54/2022 for the offences registered under Sec. 379 of the Indian Penal Code, Sec. 21 of Mines and Minerals (Development and Regulation) Act, 1957, Rule 54 of Jharkhand Minor Mineral Concession Rules and Sec. 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Act, 2017 pending in the court of learned A.C.J.M., Latehar.

(3.) Petitioner Raghunandan Prasad Yadav is alleged to be operating a brick kiln without any licence. It is further alleged that he has caused loss of Rs.84,606.00 to the Stage Exchequer.