INDRANATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with OCR Case No. 179 of 2015 instituted under Ss. 41, 42 and 52 of the Indian Forest Act, 1927 and Ss. 8, 9, 10 and 13 of the Bihar Saw Mills (Regulation) Act, 1990, the petitioner has moved this Court for grant of privilege of anticipatory bail.

(3.) It is alleged that petitioner being owner of saw mill was found indulged in illegal operation of saw mill and from the place of occurrence, wooden logs were seized. On demand, no valid document was produced.