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2026:JHHC:25568
IN THE HIGH COURT OF JHARKHAND, RANCHI
----A.B.A. No. 4800 of 2026 ----Jugesh Yadav, aged about 45 years, son of Moti Yadav, resident of Serpur, PO Sikid PS Chatra, District Chatra .... Petitioner -- Versus --The State of Jharkhand .... Opposite Party ----CORAM: HON’BLE MR. JUSTICE SANJAY KUMAR DWIVEDI ---For the Petitioner :- Mr. Hadish Ansari, Advocate For the State :- Mr. P.K. Chatterjee, Advocate ----2/24.08.2026 Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Chatra Sadar P.S. Case No.268 of 2026, for offence registered under section 303(2), 317(2) and 3(5) of BNS, 2023, Section 4 and 21 of Mines and Minerals (Development and Regulation) Act, 1957, Rules 54 of Jharkhand Minor Mineral Concession Rules, 2004 and Rules 7 and 9 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, pending in court of learned Chief Judicial Magistrate, Chatra.
Learned counsel for petitioner submits that the petitioner is owner cum driver of the tractor in question and the allegations are made of carrying 100 cft sand on the said vehicle. He next submits that the petitioner earns his livelihood by way of driving the said 2026:JHHC:25568
vehicle and the petitioner has got no criminal antecedent as disclosd in paragraph no.13 of the petition.
Learned State counsel opposes prayer and submits that illegally the sand was being carried on the said vehicle.
Considering that the petitioner happened to be owner cum driver of the said vehicle and it has been pointed out that the petitioner earns his livelihood by way of driving the said vehicle and the petitioner has got no criminal antecedent as disclosed in paragraph no.13 of the petition, I am inclined to grant anticipatory bail to petitioner.
Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three 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 Chief Judicial Magistrate, Chatra, in connection with Chatra Sadar P.S. Case No.268 of 2026, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.
( Sanjay Kumar Dwivedi, J.)
24.08.2026 SI/