PARIJAT MAHATHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with Govindpur P.S. Case No.185 of 2023 instituted under Ss. 414, 34 of the Indian Penal Code, Sec. 4/21 of Mines and Minerals (Development and Regulation) Act and Rule 9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage), Rules, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner is the owner of a Hywa vehicle bearing registration No. WB 81 0693 which was seized by police while being involved in illegal mining of coal and illegal transportation of the same. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-16 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is next submitted that the petitioner had no concern with the seized coal or the vehicles in question. It is further submitted that the co-accused, with similar allegations, has already been given the privileges of anticipatory bail by this Court vide order dtd. 16/10/2023 passed in A.B.A No.8478 of 2023. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that on the principle of parity, the petitioner be also given the privileges of anticipatory bail.