EQBAL KHAN @ EQBAL AHMED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Sr. counsel for the petitioner and learned A.P.P. for the State. This is an application for grant of regular bail to the petitioner for the offence under Sections 413/414/467/468/471/120B of the Indian Penal Code.

(2.) It is submitted by learned counsel for the petitioner that the driver has confessed that the coal was loaded on the truck under instruction of members of syndicate of Sajjan singh, who are indulged in illegal trade of coal and on the confession of the driver, the name of this petitioner has come in this case. It is further submitted by learned counsel for the petitioner that Sajjan Singh @ Brajesh Kumar Singh @ Brajesh Singh has been granted bail by a Bench of this Court vide order dated 30.09.2010 in B. A. No. 6897 of 2010.

(3.) Learned counsel for the State opposed the prayer for bail of the petitioner. In the facts and circumstances of the case, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/( Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Dhanbad in connection with Govindpur P. S. Case No. 176 of 2010 corresponding to G. R. No. 1685 of 2010, subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court. Petitioner will appear in the Court on each and every date fixed in this case otherwise his bail bound would be liable to be cancelled.