Sita Ram Singh vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 2967 Jhar

Jharkhand High Court

Sita Ram Singh vs The State Of Jharkhand .... Opposite ... on 13 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                      2026:JHHC:10575


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                          A.B.A. No. 1560 of 2026
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Sita Ram Singh, aged about 45 years son of Bandhu Singh, resident of Village Badhabotha PO and PS Sursang, Dist.Gumla .... 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. A.K. Chaturvedi, Advocate For the State :- Mr. Rajesh Kumar, Advocate

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2/13.04.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection with Sursang PS Case No.18 of 2025, for offence registered under sections 303(2) and 317(5) of BNS, 2023, sections 4 and 21 of Mines and Minerals (Development and Regulation) Act, 1957, Rules 4 and 54 of Jharkhand Minor Mineral Concession Rules, and Rules 7 and 9 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, pending in court of learned Judicial Magistrate First Class, Gumla.

3. Learned counsel for the petitioner submits that the petitioner is the owner of the tractor in question and the allegations are made that 100 cft sand was loaded on the said tractor. He next submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.11 of the petition.

4. Learned State counsel opposes prayer and submits that illegally the said sand was being carried on the said tractor.

5. Considering that the petitioner is the owner and he is having no criminal antecedent as aforesaid, and in that view of the matter, the petitioner, above named, is, hereby, directed to surrender before learned court within two weeks from today, and learned court shall release the petitioner, above named, on such terms and conditions as well as sureties as the learned court may deem fit and proper.

6. This petition is disposed of.

( Sanjay Kumar Dwivedi, J.) 13.04.2026 SI/