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Judgment
Rajesh Kumar, J
Heard learned counsel for the petitioners and learned counsel for the State.
The present application has been filed for grant of anticipatory bail to the petitioners in connection with Mahagama P.S. Case No.14 of 2022 registered for the offence under Sections 379, 414 and 34 of the Indian Penal Code and Sections 4 and 54 of the Jharkhand Minor Minerals Concessions Rules, 2004 and Rules 9 and 13 of the Jharkhand Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
The case relates to illegal transportation of sand.
Counsel for the State has opposed the prayer for anticipatory bail of the petitioners.
Considering the nature of allegations and the materials available on the record, I am inclined to grant privilege of anticipatory bail to the petitioners. Hence, in the event of their arrest or surrender within a period of two weeks from the date of this order, they shall be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Godda, in connection with Mahagama P.S. Case No.14 of 2022 with the conditions that the petitioners will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and will furnish their mobile number and a copy their aadhar card in the court below with the undertaking that they will not change their mobile number during the pendency of the case subject to the conditions as laid down under Section 438(2) Cr.P.C.