NAVIN PRAKASH HANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Navin Prakash Handa is moved by Sri Kalyan Roy, learned counsel for the petitioner and opposed by Sri Md. Hatim, learned Additional P.P. It appears that petitioner is the owner of Truck bearing Registration No. JH-08A-3243. It further appears that his Truck hired by one J.P. Yadav for transportation of coal from Ranchi to Chaibasa. Cashmemo as well as permit issued by Government of Jharkhand Commercial Taxes Department has been filed in this case as Annexure -2 and Annexure-3.

(2.) Considering the aforesaid facts and circumstance, I allow this application and direct the petitioner, above named, to surrender in the court below by 6th of January 2011. If the petitioner surrender by that time, the learned Court below is directed to enlarge the petitioner on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M. Khunti in connection with Khunti P.S. Case No. 36 of 2010 corresponding to G.R. No. 102 of 2010 subject to the condition laid down under Section 438 (2) of the Cr.P.C.