VIJAY YADAV Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is in custody in connection with the case registered under Sections 414/420/467/468/471 IPC.

(2.) LEARNED counsel for the Petitioner submitted that the Petitioner has been falsely implicated in this case; the Petitioner is a driver; in presence of the owner, the truck was loaded with coal for transportation; the Petitioner was never in the know of the nature of the title of the coal; he is an employee of the owner to drive the vehicle; he has got no criminal antecedent; he is in custody since January 2011 without any cogent basis.

(3.) CONSIDERING the facts and circumstances of the case, the above named Petitioner is directed to be enlarged on bail on furnishing bail -bond of Rs. 10,000/ - (Ten thousand only) with two sureties of the like amount each to the satisfaction of the C.J.M, Koderma in connection with Koderma (Telaiya) P.S. Case No. 351/10, corresponding to G. R. No. 711/10, subject to the conditions that the bailers must be the local permanent residents of the place within the territorial jurisdiction of the Court below and that the Petitioner shall physically appear in the Court below on all the dates as and when his personal appearance is required in the case.