MINHAZ ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 414 of the I.P.C ., section 25(1-a) of the Arms Act and section 17 of the CLA Act.

(2.) The allegation as per the F.I.R is that petitioner was arrested along with a Bolero vehicle on which the area commander of the terrorist organization, Vikas Yadav was arrested along with arms and ammunation and also Rs. 40,000/- and petitioner was the person who supplied the vehicle to the terrorist.

(3.) It is submitted by learned counsel for petitioner that petitioner is government servant working as a gate man of the railway department and he was also running commercial Bolero vehicle in which on the date of occurrence, since, the driver was not present, he was taking the passengers and identification of the terrorist was not known to the him from before. Petitioner has remained in custody from 24.7.2010, as such he deserves to be enlarge on bail.