MUNI CHOUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Muni Chouhan in connection with R.P.F./Post/GHD case No. 17 of 2010 corresponding to R.P. Case No. 46 of 2010 pending in the court of learned Railway Magistrate, Palamau at Daltonganj is moved by Sri M.I. Khan learned counsel for the petitioner and opposed by Mrs. Nitu Sinha, learned Additional P.P.

(2.) It appears that coal, as well as Railway property, recovered from the Truck of petitioner. Considering the same, I find that this is not a fit case for anticipatory bail. Accordingly prayer for anticipatory bail of the petitioner above named rejected.