BANDHU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is apprehending his arrest in connection with Gomia P.S. Case no.230 of 2010 corresponding to G.R. No.1162 of 2010 for the offence under Sections 413/414/34 of the Indian Penal Code and Section 33 of the Indian Forest Act.

(3.) Petitioner has been named in the FIR and this case relates to illegal mining of the coal. One truck was apprehended and the driver Chandu Choudhary disclosed that the petitioner was one of the persons who loaded the coal on the truck.