Jharkhand High Court
Shiv Prakash vs The State Of Jharkhand ... ... Opposite ... on 6 April, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3255 of 2022
Shiv Prakash ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Rahul Dev, Advocate For the State : Mr. Satish Prasad, A.P.P
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03/06.04.2022 Heard the parties.
Petitioner has been made an accused in connection with Ghatshila P.S. Case No. 07 of 2022, registered under Sections 379, 414, 420/34 of the Indian Penal Code and Sections 4/21 of the MMDR Act, 1957 and Section 9 of Jharkhand Mines and Mineral Transportation, Storage Act-2017, pending in the Court of learned A.C.J.M., Ghatshila.
It is alleged that petitioner was illegally mining Quartz in his rayati land. It was submitted that petitioner was levelling his Riyati land.
Petitioner is in custody since 13.01.2022. The offence alleged is triable by court of judicial magistrate.
Regard being had to the facts and circumstances of this case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Ghatshila, in connection with Ghatshila P.S. Case No. 07 of 2022.
(Ambuj Nath, J.) Rohit