SONU MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as learned counsel for State.

(2.) The petitioner is apprehending his arrest in connection with Ratu P.S. Case No.374 of 2023, for the offence registered under Sec. 414 of the IPC Sec. 4 and 21 of Mines and Minerals (Development and Regulation) Act, 1957, Rules 4 and 54 of Jharkhand Minor Mineral Concession Rules, 2004, Rules 7 and 11 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, pending in the court of learned Judicial Magistrate First Class, Ranchi.

(3.) Learned counsel for the petitioner submits that the petitioner is owner cum driver of Mahindra Tractor and the allegations are made that 100 cft sand was loaded on the said tractor. He submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.15. He further submits that co-accused persons have been provided privilege of anticipatory bail in A.B.A. No.10690 of 2023, A.B.A. No.10736 of 2023, A.B.A. No.80 of 2024 and A.B.A. No.148 of 2024.