RAJESH AIND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Complaint(Forest) Case No. 08 of 2024 instituted under Ss. 33 of the Indian Forest Act, the petitioner has moved this Court for grant of privilege of anticipatory bail.

(3.) It is alleged that petitioner is owner-cum-driver of the tractor which was found indulged in illegal transportation of 30 cft of sand without any valid documents.