Anil Kumar Gupta vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 806 Jhar

Jharkhand High Court

Anil Kumar Gupta vs The State Of Jharkhand .... Opposite ... on 6 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                           2026:JHHC:3205


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 649 of 2026

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Anil Kumar Gupta, aged about 38 years, son of Ambika Sahu, resident of Village Dharam Tola, PO Chiyaki, PS Daltonganj, Dist. Palamau, .... 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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4/06.02.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection

with Daltonganj Sadar PS Case No.78 of 2025, for offence

registered under section 323, 303(2), 317(2), 3(5) of BNS, Section 4

and 21 of Jharkhand Mines and Minerals (Development and

Regulation) Act, 1957, Rules 4 and 54 of Jharkhand Mines and

Minerals Concessions Rules, and Rules 9 and 13 of Jharkhand

Minerals (Prevention of Illegal Mining, Transportation and Storage)

Rules, 2017, pending in court of learned Chief Judicial Magistrate,

Palamau.

3. Learned counsel for petitioner submits that the petitioner

happened to be owner of Hywa Truck and the allegations are made

of loading 700 cft stone chips on the said vehicle. He also submits

that the petitioner was also made accused in another case and that

has been settled after paying fine by the petitioner. He next submits

2026:JHHC:3205

that the driver has loaded the said stone chips on the consignment

booked by another person.

4. Learned State counsel opposes prayer and submits that

illegally the stone chips were being loaded.

5. Considering that the petitioner happened to be owner

of the Hywa truck in question and it has been pointed out that the

consignment was booked by another person and the said vehicle

was being driven by the driver, I am inclined to grant anticipatory

bail to petitioner.

6. Accordingly, petitioner, above named, is hereby directed to

surrender before learned court within four weeks from today, and in

event of his surrender/arrest, petitioner, above named, shall be

released on bail, on furnishing bail bond of Rs.25,000/- (Rupees

Twenty Five Thousand), with two sureties of like amount each, to

satisfaction of learned Chief Judicial Magistrate, Palamau, in

connection with Daltonganj Sadar PS Case No.78 of 2025, subject to

the conditions as laid down under section 482(2) of Bhartiya Nagrik

Suraksha Sanhita (BNSS), 2023.

( Sanjay Kumar Dwivedi, J.) 06.02.2026 SI/