MOIN ANSARI @ MOHAN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner has been made accused for the offence registered under Sections 26, 41 and 42 of the Indian Forest Act in connection with Forest Case No. 57 of 2008 (Offence Report No. 1928 of 2008). There is allegation against the petitioner to have fled away with the loaded truck of illegally mined coal. In the facts of this case, I am inclined to enlarge petitioner Moin Ansari @ Mohan Ansari on bail.

(3.) Accordingly, he 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 Shri Rajiv Ranjan, Judicial Magistrate, 1st Class, Lohardaga or his successor Court, in connection with Forest Case No. 57 of 2008 (Offence Report No. 1928 of 2008).