LALTU SHAH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is an accused in the case registered for the offence under Section 413 and 414/34 of the Indian Penal Code.

(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case; he is the registered owner of the truck No. JH -10C -5906; the allegation is that on the date of occurrence, the truck was intercepted and found loaded with coal without any valid and legal paper; the allegation is wholly baseless; the Petitioner's truck was hired for transportation and the paper was also produced, but the police with ulterior malafide implicated this Petitioner and other persons; co -accused -Kaushal Kumar Yadav, Munna Singh @ Jitendra Kunwar, Allah Rakha and Iqbal Khan with similar allegation have been granted bail by this Court, as has been stated in paragraphs -16 to 19 of this application; Petitioner is a local permanent resident; there is no chance of his absconding.

(3.) REGARD being had to the facts and circumstances of the case, the above named Petitioner 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, Dhanbad in connection with Govindpur P.S. case No. 263 of 2010, corresponding to G.R. Case No. 2396 of 2010.