DIPAK LOHARA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioners are apprehending their arrest in connection with Ichagarh P.S. Case No. 48 of 2023 for the offences registered under Sec. 414/34 of the Indian Penal Code, Rule 4/54 of Jharkhand Minor Mineral Concession Rules, 2004 and Rule 9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, pending in the court of learned A.C.J.M., Chandil.

(3.) Petitioners appear to be the drivers of Hywa bearing registration nos. JH 5 CF 0396, JH 10AV 7901, JH 05 AX 7727 and JH 05 AU 2423 respectively. The aforesaid Hywas along with several other vehicles were seized by the Circle Officer, Ichagarh on 31/5/2023 loaded with sand.