Raghunandan Prasad Yadav vs State Of Jharkhand

Ambuj Nath, J

Heard the parties.

Petitioner is apprehending his arrest in connection with Manika P.S. Case No. 54/2022 for the offences registered under section 379 of the Indian Penal Code, section 21 of Mines and Minerals (Development & Regulation) Act, 1957, Rule 54 of Jharkhand Minor Mineral Concession Rules and Section 13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Act, 2017 pending in the court of learned A.C.J.M., Latehar.

Petitioner Raghunandan Prasad Yadav is alleged to be operating a brick kiln without any licence. It is further alleged that he has caused loss of Rs. 84,606/- to the Stage Exchequer.

Mr. Nilesh Kumar, learned counsel appearing on behalf of the petitioner, submitted that the petitioner has deposited the loss amount. It was further submitted that co-accused person namely Gyanchand Prajapati has been granted anticipatory bail by this court vide A.B.A. No. 8567/2022 on his deposit of loss amount and the case of the petitioner stands on similar footing.

In view of the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, petitioner, above named, is directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of Rs. 25,000/-(Rupees twenty five thousand) with two sureties of the like amount each, to the satisfaction of learned A.C.J.M., Latehar in connection with Manika P.S. Case No. 54/2022, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.