Jharkhand High Court
Baldev Gupta @ Baldeo Gupta @ Baldev Saw ... vs The State Of Jharkhand .... Opposite ... on 27 January, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:1941
IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 380 of 2026
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Baldev Gupta @ Baldeo Gupta @ Baldev Saw aged about 36 years son of Mohan Saw resident of Village and Post office Duwari Police Station Gidhour, District Chatra, Jharkhand .... Petitioner
-- Versus --
The State of Jharkhand .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Manish Yadav, Advocate For the State :- Mrs Lily Sahay, Advocate
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2/27.01.2026 Heard learned counsels for petitioner and for State.
2. The petitioner is apprehending his arrest in connection with Gidour PS Case No.83 of 2025, for offence registered under section 303(2)/317(5)/3(5) of BNS, 2023 and section 21 of Mine and Minerals Development and Regulation Act, Rule 54 of Jharkhand Minor Mineral Concessions Rules, 2004 and Rule 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Act, pending in court of learned Judicial Magistrate, First Class, Chatra.
3. Learned counsel for petitioner submits that petitioner happened to be owner cum driver of the tractor in question and the allegation is made of loading 100 cft sand on the said vehicle. He further submits that the petitioner has got no criminal antecedent.
4. Learned State counsel opposes prayer and submits 1 2026:JHHC:1941 that illegally the sand in question was being loaded on the said vehicle.
5. Considering that the petitioner is owner cum driver of the said vehicle and in course of argument it has been pointed out that petitioner earns his livelihood by way of driving the said vehicle, I am inclined to grant anticipatory bail to petitioner.
6. Accordingly, petitioner, above named, is hereby directed to surrender before learned court within four weeks from today, and in event of his surrender/arrest, petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Judicial Magistrate, First Class, Chatra, in connection with Gidour PS Case No.83 of 2025, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.
( Sanjay Kumar Dwivedi, J.) 27.01.2026 SI/ 2