Niranjan Rajwar vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 650 Jhar

Jharkhand High Court

Niranjan Rajwar vs The State Of Jharkhand .... Opposite ... on 3 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                   2026:JHHC:2730




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 539 of 2026
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Niranjan Rajwar, aged about 39 years, son of Anand Rajwar, resident of village - Nawagarh, PO - Nawagarh, PS - Sikdin, District - Ranchi, Jharkhand - 835103 .... 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. Sankalp Goswami, Advocate :- Mr. Saurav Kumar, Advocate For the State :- Mr. Prabir Kr. Chatterjee, Advocate

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04/03.02.2026 Heard learned counsel appearing for the petitioner as well

as the learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with

Complaint Case No.35154 of 2025 for the alleged offences

registered under Section 4 and 21 of Mines and Minerals

(Development & Regulation) Act, 1957, Rule 54 of Jharkhand Minor

Mineral Concession Rules, 2004 and Rule 9 and 11 of Jharkhand

Minerals (Prevention of Illegal Mining Transportation and Storage)

Rule, 2017, pending in the Court of learned Additional Chief Judicial

Magistrate, Ranchi.

3. Learned counsel appearing for the petitioner submits that

the petitioner happened to be driver of the tractor being

Registration No. JH-02-FB-7480 and the allegations are made that

100 cft. sand was loaded on the said tractor. He further submits that

2026:JHHC:2730

the petitioner has got no criminal antecedent as disclosed in

paragraph No.11 of the petition. He then submits that owner of said

tractor has already been granted anticipatory bail by this Court in

ABA No.529 of 2026.

4. Learned counsel appearing for the State opposes the prayer

and submits that the allegations are there against the petitioner of

illegally carrying 100 cft. of sand in the said tractor.

5. Considering that the petitioner is the driver of the said

tractor and the owner of said tractor has been granted anticipatory

bail by this Court in the aforesaid ABA and the petitioner has got no

criminal antecedent as disclosed in paragraph No.11 of the petition

and in that view of the matter the petitioner is directed to surrender

before the learned Court within two weeks and the learned Court

shall release the petitioner on such terms and conditions or the

sureties as the learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated 03.02.2026 Sangam/