PANKAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioners and for the State.

(2.) The petitioners are apprehending their arrest in connection with Simariya P.S. Case No.09 of 2025, for offence registered under Sec. 303(2), 317(5), 3(5), BNS, 2023, Sec. 21 of Mines and Minerals (Development and Regulation), Act, Rule 54 of Jharkhand Minor Minerals Concessions Rules and Rules 7 and 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, pending in court of learned Additional Chief Judicial Magistrate, Chatra.

(3.) Learned counsel for petitioners submits that false allegations have been made against the petitioners of storing 100 cft sand on forest land. He further submits that name of the petitioners as alleged to be taken by one person and the name of that person is not disclosed in the FIR. He then submits that in similar situation two co-accused persons have been granted anticipatory bail in ABA No.4644 of 2025.