AWADH KISHOR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Ghatshila P.S. Case No.41 of 2023 registered under Sec. 379/ 411/34 of the Indian Penal Code, under Sec. 54 of JMMC Rules, 2004, Sec. 4/21 of MMDR Act and under Sec. 7/9/13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rule, 2017.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner is the owner of the Hywa Truck which was seized by police for transporting illegally excavated sand. It is further submitted that the allegations against the petitioner are all false and he has no knowledge about his vehicle being involved in any illegal activity. It is then submitted that the petitioner has no criminal antecedent as has been mentioned in para-12 of the instant anticipatory bail application. It is then submitted that the petitioner undertakes to furnish sufficient security including cash security and also undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.