MD ASHRAF @ AFSAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner has been made accused for the offences under Sections 414/34/120B of the Indian Penal Code, Section 33 of the Forest Act and Section 30(ii) of the Coal Mines Act in connection with Sadar (Muffasil) P.S. Case No. 151 of 2003 corresponding to G.R. No. 839 of 2003 which relates to the recovery of illegal mined coal from the Truck. Petitioner was not apprehended on the spot and name of petitioner has been implicated in this case on the basis of confessional statement of co-accused stating that Truck belongs to petitioner. In the aforesaid facts and circumstance, I am inclined to release the petitioner on bail.

(3.) Accordingly, the petitioner Md. Ashraf @ Afsar is directed to be released on bail, on furnishing bail bond of Rs. 10,000/-(Rs. Ten thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Hazaribag in connection with Sadar (Muffasil) P.S. Case No. 151 of 2003 corresponding to G.R. No. 839 of 2003.