OM SHANKAR TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned counsel for the respondent State.

(2.) The petitioners are apprehending their arrest in connection with Chandil P.S.Case No.178 of 2023, for the offence registered under Sec. 414/34 IPC, Ss. 4/21 of Minor Mineral (Development and Regulation) Act, Rules 3/9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, pending in the court of learned Sub Divisional Judicial Magistrate, Chandil.

(3.) Learned counsel for the petitioners submits that the petitioners are the owners of the land in question and the said land was handed over to M/s Vlogie Private Limited on lease and the allegations are made that iron ore and other minerals were kept in the ware-house constructed on the land. He refers to lease deed contained in Annexure-2.