Jharkhand High Court
Altamas Rizvi vs The State Of Jharkhand ... ... Opposite ... on 3 June, 2025
Author: Deepak Roshan
Bench: Deepak Roshan
2025:JHHC:14359
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-
2025:JHHC:14359 IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 2939 of 2025
------
1. Altamas Rizvi, aged about 36 years, S/o. Riyajuddin Ansari, R/o. Vill.-Alargo, P.O. & P.S.- Nawadih, Dist.- Bokaro, Jharkhand;
2. Wajir Hassan, aged about 46 years, S/o. Kamruddin Ansari, R/o. Muslim Upar Tola, P.O. & P.S.- Khetko, District- Bokaro, Jharkhand.
... ... Petitioners
-Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE DEEPAK ROSHAN
------
For the Petitioners : Mr. Baibhaw Gahlaut, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.
------
02/Dated: 03.06.2025 Heard learned counsel for the parties.
2. The petitioners have moved before this Court for grant of privilege of anticipatory bail from apprehending their arrest in connection with Balidih P.S. Case No. 259/2024 instituted under Sections 303(2), 317(2), 317(5) & 3(5) of the B.N.S., 2023, Section 21 of the Mines and Minerals (Development & Regulation) Act, 1957, Section 54 of the Jharkhand Minor Mineral Concession (JMMC) Rules, 2004 and Rule 13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
3. Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case and have not committed any offence as alleged in the F.I.R. As per the allegation, 100 CFT of illegal sand each from the petitioners have been recovered from two tractors. It has been submitted that petitioner No.1 is the owner-cum- driver of the tractor bearing Registration No.JH24L-2903 and petitioner No.2 is the owner-cum-driver of the tractor bearing Registration No.JH09AL-9699.It is further submitted that there is no criminal antecedents of the petitioners as stated in paragraph No. 10 of the anticipatory bail application.
4. Learned Spl. PP opposed the prayer for bail.
5. Having regard to the facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court below within four weeks from today and in the event of their arrest or surrender, they will be enlarged on bail on furnishing bail bonds of Rs. 20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Bokaro in connection with Balidih P.S. Case No. 259/2024 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhaar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. It is made clear that if the petitioner does not cooperate with the investigation/trial, the State would be at liberty to take appropriate action.
(Deepak Roshan, J.) Sandeep-Rahul/-