GANESH CHANDRA MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Hatgamharia P.S. Case No.18 of 2024, for offences under Ss. 303(2), 317(2) and 3(5) of the Bharatiya Nyaya Sanhita, Ss. 4/21 of MMDR Act and Rule 9 and 11 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage), Rule, 2017. The case is presently pending before the Court of learned SDJM, Sadar, Chaibasa.

(2.) Learned A.P.P. representing the State opposes the prayer for anticipatory bail.

(3.) It is alleged that one truck was intercepted which was loaded with illegally mined iron ore.