IBRAHIM SHEIKH 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 414/120B/34 of the Indian Penal Code in connection with Govindpur P.S. Case No. 230 of 2008 corresponding to G.R. No. 2126 of 2008 which was instituted upon recovery of illegally mined coal from the premises of Ekram Soft Coke Insutries. One truck was found parked there and petitioner was found to be the owner of the said Truck. Learned counsel for the petitioner submits that petitioner was not apprehended on the spot and he prayed that petitioner may be enlarged on bail.

(3.) Learned A.P.P. opposed the prayer for bail. In the facts and circumstances of the case, I am inclined to release the petitioner on bail.