NEJAMUDDIN SK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant(s), who is an accused for the offence under Rule 54 of the Jharkhand Minor Minerals Concessions Rule and Ss. 4(1) (A), 21 of the MMDR Act, 1957, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Maheshpur P.S. Case No.67 of 2023.

(3.) Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that this applicant is a driver and he was in command of his employer. This applicant has no criminal antecedent. On the above basis, prayer for anticipatory bail has been made.