HAPPI PASWAN @ DHIREN HAZRA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 341/342/385/120(B)/387 of the Indian Penal Code.

(3.) It is submitted by learned counsel for the petitioner is that as per the First Information Report that 34 persons was illegally collecting tax from truck crossing the G.T. Road, Kishan Chowk, two persons were arrested by police namely Ranjit Mahato and Nandlal Das and they were disclosed the name of the petitioner and also that they would collecting tax on the direction of highest bidder for toll collection is Raj Kumar Mahato. But hey were directed to collect the tax from the Nirankari Chowk by the C.O. Gobindpur but they arrested from the Kishan chowk.