Jharkhand High Court
Madhav Chandra Dan vs The State Of Jharkhand .... .... .... ... on 20 February, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.1188 of 2025
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Madhav Chandra Dan, aged about 36 years, S/o Paresh Chandra Dan, R/o village- Bardohi, (Tilabani), P.O.- Bardohi, (Tilabani), P.S.- Govindpur, District- Dhanbad .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : None
For the State : None
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Order No.02 Dated- 20-02-2025
No one turns up on behalf of either of the parties. Apprehending his arrest in connection with Govindpur P.S. Case No.107 of 2024 instituted under Sections 414/413 of the Indian Penal Code, Section 21 of MMDR Act, Rule 54 of Jharkhand Minor Minerals Concession Rules, 2004 Amendment 2017/2019 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
It has been averred in the instant anticipatory bail application that the allegation against the petitioner is that the petitioner is the owner of a commercial (Mini) EICHER Vehicle bearing Registration No. JH-10CN-9506 which was seized by police while being involved in transportation of illegally excavated coal. It is further averred that the allegation against the petitioner is false. It is next averred that the petitioner had no knowledge about his vehicle being involved in any illegal activity. It is also averred that the petitioner is ready and willing to abide by any terms and conditions imposed upon him by this Court.
Considering the facts and circumstances of the case, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.30,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned J.M.-1st Class, Dhanbad in connection with Govindpur P.S. Case No.107 of 2024 with the condition that he will co- operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Anil Kumar Choudhary, J.) Animesh/