RAKIBUL SEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest in connection with Ranga P.S. Case No.11 of 2023 instituted under Ss. 379, 411 of the Indian Penal Code and Rule 04/54 of Jharkhand Minor Mineral Concession Rules, 2004, the petitioners have moved this Court for grant of privileges of anticipatory bail.

(2.) Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners are the owners of tractors which were seized by police while being involved in transportation of stone-chips without valid challan. It is submitted that the allegation against the petitioners is false. Drawing attention of this Court towards para-13 of the instant bail application, learned counsel for the petitioners submits that the petitioners have no criminal antecedent. It is next submitted that the petitioners had no knowledge about their vehicle being involved in any illegal activity. It is lastly submitted that the petitioners undertake to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.

(3.) Learned Spl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.