NIRANJAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned counsel for the State.

(2.) The petitioners are apprehending their arrest in connection with Hunterganj P.S. Case No.05 of 2018, corresponding to G.R. Case No.59 of 2018, for the offence registered under Sec. 175, 379, 411, 414, 420, 406, 34 and 120(B) of the IPC and Sec. 4 and 21 of the Mines and Minerals (Development and Regulation) Act, 1957, pending in the court of learned Judicial Magistrate, First Class, Chatra.

(3.) Learned counsel for the petitioners submits that the petitioner no.1 is owner cum driver, petitioner no.2 is owner of another vehicle and petitioner no.3 is driver of the truck. He submits that the petitioners in all the cases have been implicated for the same offence. He submits that the petitioner no.1 has been provided privilege of anticipatory bail in A.B.A. No.1225 of 2018 in another case being Hunterganj P.S. Case No.3 of 2018 and petitioner no.2 and 3 have been provided privilege of anticipatory bail in Hunterganj P.S. Case No.1112 of 2018 arising out of Hunterganj P.S. Case No.3 of 2018. He submits that the co-accused persons have been provided privilege of anticipatory bail in A.B.A. No.1587 of 2018 arising out of the present case. He further submits that allegations are made that several vehicles were parked for loading of sand.