Karma Rajwar vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 671 Jhar

Jharkhand High Court

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

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                           ( 2026:JHHC:2689 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 529 of 2026

Karma Rajwar, aged about 49 years, son of Kartik Rajwar, resident of village-
Musangu, P.O. Jonha and P.S. Angara, District-Ranchi (Jharkhand)-835103
                                         ...... ... Petitioner
                          Versus
The State of Jharkhand                               ..... ...     Opposite Party
                       --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :Mr. Sankalp Goswami, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P.

02/ 03.02.2026: Heard learned counsel for the petitioner and learned

counsel for the State.

2. The petitioner is apprehending his arrest in connection with

Complaint Case No. 35154/2025 registered under sections 4, 21 of Mines

and Minerals (Development & Regulation) Act, 1957, under Rule 54

Jharkhand Minor Minerals Concession Rule, 2004, Rule 9, 11 of Jharkhand

Minerals (Prevention of illegal Mining Transportation and Storage) Rules,

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

Ranchi.

3. Learned counsel for the petitioner submits that petitioner is

owner of tractor bearing Registration No. JH01FP7480 and allegation is

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

petitioner has no criminal antecedent which is disclosed in para 11 of the

petition. On these grounds, he submits that the petitioner may kindly be

provided privilege of anticipatory bail.

4. Learned counsel for the State opposes the prayer and submits

that illegally the sand was being carried on the said tractor.

5. Considering that petitioner is owner of the tractor in question

and he has got no criminal antecedent which is disclosed in para 11 of the

petition, I am inclined to grant anticipatory bail to the petitioner. Accordingly, ( 2026:JHHC:2689 )

the above named, petitioner is directed to surrender before the learned

court within three weeks from today and in the event of his surrender /

arrest, the petitioner shall be released on bail, on furnishing bail bonds of Rs.

25,000/- (twenty five thousand) with two sureties of the like amount each,

to the satisfaction of learned Additional Chief Judicial Magistrate, Ranchi, in

connection with Complaint Case No. 35154/2025, subject to conditions as

laid down under Section 482 (2) of B.N.S.S, 2023.

Dt.03.02.2026                                     ( Sanjay Kumar Dwivedi, J.)
satyarthi-