SUNIL HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioner, Sunil Hansda in connection with Jorapokhar P.S. Case No. 181 of 2009 corresponding to G.R. No. 2477 of 2009 pending in the court of learned Judicial Magistrate, Dhanbad is moved by Sri Alok Lal, counsel for the petitioner and opposed by Sri Mukesh Kumar, Additional P.P.

(2.) From perusal of certified copy of seizure list, it appears that the stolen motorcycle recovered from the house of the petitioner. Under the said circumstance, I find that this is not a fit case for anticipatory bail. Accordingly, this anticipatory bail application rejected.