(1.) Heard learned counsel for the petitioners and learned counsel for the State.
(2.) The present application has been filed for grant of anticipatory bail to the petitioners in connection with Mahagama P.S. Case No.14 of 2022 registered for the offence under Ss. 379, 414 and 34 of the Indian Penal Code and Ss. 4 and 54 of the Jharkhand Minor Minerals Concessions Rules, 2004 and Rules 9 and 13 of the Jharkhand Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
(3.) The case relates to illegal transportation of sand.