MAHATAB ALI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Adityapur P.S. Case No.259 of 2023, for the offence registered under Sec. 379/411/34 of the IPC, Rules 4/54 of Jharkhand Minor Mineral Concession Rules, 2004, Sec. 7/9 of Jharkhand Mineral Prohibition of Illegal Mining Transportation and Storage Rules, 2017 and Sec. 4/21 of Mines and Mineral (Development and Regulation) Act, 1957, pending in the court of learned Chief Judicial Magistrate, Seraikella.

(3.) Learned counsel for the petitioner submits that the allegations are made that in the tempo sand was loaded however there is no seizure of any sand. He submits that co-accused has been provided privilege of anticipatory bail in A.B.A. No.343 of 2024.