SANDIP SAW, PARMESHWAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 413 & 414/34 of the Indian Penal Code and Section 33 of the Indian Forest Act. It reveals from the F.I.R. that five trucks loaded with coal were apprehended because coal was being transported without valid document. The apprehended drivers disclosed name of the petitioners and other accused involved in the illegal trade of coal.

(2.) It is submitted that other accused having similar allegation have been granted bail by a Bench of this Court vide A.B.A. No.1769 of 2011 dated 20.06.2011. Learned counsel for the State does not dispute the fact.

(3.) Since the petitioners are not concerned with the truck or coal seized in connection with this case and their name was disclosed by apprehended accused in his confession, they are directed to surrender in the Court below within a fortnight and on such surrender or in the event of their arrest they shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Bokaro (Camp Court Tenughat) in connection with Gomia P.S. Case No.230 of 2010 corresponding to G.R. Case No.1162 of 2010 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.