SATISH ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This bail application under Sec. 438 Cr.P.C. has been preferred by the petitioner apprehending his arrest in connection with Palkot P.S. Case No.18/2024, for the offences registered under Ss. 379/411 of the Indian Penal Code, Sec. 21(6) Mines Mineral (Development and Regulation) Act, 1957, Rule 4/54 of the Jharkhand Minor Mineral Concession Rule, 2004 and Rule 7/9 of the Jharkhand Minerals (Prevention of Illegal Mining Transportation and Storage) Rules, 2017. The case is pending in the Court of learned Additional Chief Judicial Magistrate, Gumla.

(3.) Submission has been made by learned counsel for the petitioner that the petitioner is driver-cum-owner of the Tractor Mahindra Red Colored B275 DI having Engine No.RKH2DBN9757, Chassis No.MBNAAADAPKRH04663. He further submitted that the petitioner has been falsely implicated in this case for the reason best known to the police officials.