DIPAK KUMAR CHOURASIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Dipak Kumar Chourasia, in connection with Govindpur (Barwadda) P.S. Case No. 266 of 2010 corresponding to G.R. No. 2435 of 2010 pending in the court of C.J.M., Dhanbad is moved by Sri Mahavir Prasad Sinha, learned counsel for the petitioner and opposed by Sri Azimuddin, learned counsel for the State.

(2.) Petitioner is the owner of the truck on which illicit coal was recovered. It is alleged that the said coal was loaded on the truck on the instruction of petitioner. Considering the same, I find that this is not a fit case for anticipatory bail. Hence, prayer for anticipatory bail is rejected.