MD IDRISH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending his arrest in connection with Simariya P.S. Case No. 08 of 2024 instituted under Ss. 379, 411, 414 of the Indian Penal Code, Ss. 4 and 21 of Jharkhand Mines and Minerals Regulation Act, 2004 Rule 54 of JMMC Rule, 2004 and Rules 7, 9 and 13 of JM(PIMTS) Rule, 2017the petitioner has moved this Court for grant of privilege of anticipatory bail.

(3.) As per FIR, allegation is that the petitioner being driver of the tractor bearing Reg. No.JH-13H-9244 was found indulged in illegal transportation of 100 cft of sand without any valid documents.