Jharkhand High Court
Mukhlal Prasad Gupta vs The State Of Jharkhand .... .... .... ... on 8 June, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3099 of 2022
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Mukhlal Prasad Gupta .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioner : Mr. Rajesh Kumar Singh, Advocate For the State : Mr. Prabir Kumar Chatterjee, A.P.P. Oral Order 06/ Dated :08.06.2022 The anticipatory bail application filed on behalf of petitioner- Mukhlal Prasad Gupta, who is apprehending his arrest in connection with Bashisthanagar P.S. Case No.80 of 2021 for the offence registered under Sections 4, 4(1)(A), 21 of MMRD Act, Sections 4/54 of JMMC Rule and Sections 9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Act pending in the Court of learned Chief Judicial Magistrate, Chatra is pressed into motion.
As per the F.I.R., on 19.09.2021 the informant along with police party reached at Karma turning. The driver of the truck fled away seeing the police party and one JCB was also found through which sand was being loaded on truck and its driver also fled away.
It is submitted by the learned counsel that the petitioner is owner- cum-driver of the seized truck bearing no.BR-02AA-2604 on which only 50 cft sand was found loaded and seized.
Learned A.P.P. has opposed the prayer for bail. Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioner- Mukhlal Prasad Gupta, is directed to surrender before the learned Trial Court within a period of four 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.10,000/- (Rupees Ten Thousand) as security deposit in the Court below.
(Gautam Kumar Choudhary, J.) Anit