JAVED ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This is an application for grant of regular bail to the petitioner in a case registered under Sections 420,406,120(B) of the Indian Penal Code Section 9(B) of the Explosive Act and Section 7 of the Essential Commodities Act. It is submitted by the learned counsel for the petitioner that the allegation against the petitioner is that he is an employee of Ujala Gas Agency Gumla and he was engaged in distributing gas cylinders to the consumers less than its standard weight. On raid by the police, it was found that 22+152 cylinders, which were loaded on the truck, were found of less weight. Learned counsel for the petitioner further submits that he has got no information about exact quantity of gas cylinder and whatever was given to him he was distributing the same. The petitioner has remained in custody since16.10.2010.

(3.) Learned counsel for the State opposed the prayer for bail. In the facts and circumstances of the case, the petitioner is an employee of gas agency and he was engaged in distributing the same as per the direction of his owner, and he has remained in custody for about two months, hence, the petitioner, above named, is directed to be released 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 Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 275 of 2010 G.R. No. 842 of 2010 subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned.