Jharkhand High Court
Sunil Oraon vs The State Of Jharkhand .... .... .... ... on 15 December, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 9425 of 2022
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Sunil Oraon .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opposite Party
CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioner : Mr. Nilesh Kumar, Advocate For the State : Mr. Shiv Shankar Kumar, A.P.P. Oral Order 04/ Dated :15.12.2022 The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with Lapung P.S. Case No. 10 of 2022 for the offence registered under Section 414 of the Indian Penal Code, Section 4/21 of Jharkhand Mines and Minerals (Development & Regulation) Act, 1957, Rule 54 of Jharkhand Minor Mineral Concession Rule, 2004 and Sections 7/9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Storage and Transportation) Act, 2017 pending in the Court of learned Judicial Magistrate, 1st Class, Ranchi, is pressed into motion.
As per the prosecution case, 550 cft sand was seized from Hywa truck for which no valid document could be produced.
It is submitted by the learned counsel on behalf of the petitioner that the petitioner is driver of the truck from which 550 cft sand was seized. It is further submitted that the petitioner has no criminal antecedent.
Learned A.P.P. has opposed the prayer for bail.
Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioner, above named, is directed to surrender before the learned Trial Court within a period of two weeks and in the event of his arrest or surrender, he shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the Court below, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and the petitioner will deposit Rs.25,000/- as security amount in the Court below.
The petitioner will co-operate in the investigation and will appear under Section 41A Cr.P.C. as and when required and comply with the condition as laid down under Section 438(2) of the Cr.P.C.
(Gautam Kumar Choudhary, J.) Anit