SANTOSH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

(2.) The petitioner, who is accused for the offence under Sections 420, 467, 468 and 471/34 of the Indian Penal Code, Section 13 of the Jharkhand Prevention of Illegal Mining Transport and Storage Rule and Section 21 of M.M.D.R. Act prays for anticipatory bail expressing apprehension of his arrest in connection with Itkhori P.S. Case No. 25 of 2018 corresponding to G.R. No. 485 of 2018, pending in the court of learned Chief Judicial Magistrate, Chatra.

(3.) Learned counsel for the petitioner has submitted that petitioner has been made accused in this case on the basis of confessional statement of co-accused Sonu Kumar Singh who has been caught at the spot while the tractor was carrying the sand.