RATHU LAL BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner is accused in connection with Barhi P.S. Case No.159 of 2011 corresponding to G.R. Case No.1606 of 2011 registered under Sections 414 & 120-B of the Indian Penal Code and Section 20(ii) of the M.M.R.D. Act, pending in the Court of learned Chief Judicial Magistrate, Hazaribagh. It reveals that a truck bearing registration No.JH02L 0334 belonging to the petitioner was seized by the police while it was carrying 30 metric tonnes steam coal without valid paper.

(2.) It is submitted that it is the fault of the driver who did not produce the paper before the police at the time of his arrest. As a matter of fact the truck was being plied with valid document.

(3.) Learned counsel for the State opposed the prayer for bail. Since the truck belonging to the petitioner was found carrying 30 metric tonnes of coal without valid paper, I am not inclined to enlarge the petitioner, above named, on anticipatory bail.