GORI SHANKAR KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is apprehending his arrest in connection with Koderma P.S. Case No.109 of 2025, for offence registered under Sec. 303(2), 221, 351(2) of BNS, 2023, Rule 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage), Rules, 2017 and Rules 4 and 54 of Jharkhand Minor Minerals Concession Rules, 2004, pending in court of learned Chief Judicial Magistrate, Koderma.

(3.) Learned counsel for petitioner submits that the petitioner happened to be driver of the tractor in question and allegations are made that illegally stone chips were being carried in the said tractor. She submits that owner has been granted anticipatory bail in ABA No.5637 of 2025 and the petitioner has got no criminal antecedent as disclosed in paragraph no.16.