MITHUN BHUIYAN 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 Itkhori P.S. Case No.42 of 2024, for the offences registered under Ss. 379/ 414/ 34 of the Indian Penal Code, under Rule 4/54 of Jharkhand Minor Mineral Concession Rules and Sec. 4/21 of Mines and Minerals (Development and Regulation) Act. The case is pending in the Court of learned Additional Chief Judicial Magistrate, Chatra.

(3.) Submission has been made by learned counsel for the petitioner that the petitioner is owner-cum-driver of the Mahindra B 275 DI, having Engine No.RPB2EAN1479, Chassis No.MBNABAEXKPRB11766 from which 100 C.F.T. sand has been recovered. Plea has been taken that the petitioner has been falsely implicated in the present case.