KULDIP MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner is 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 steam coal were seized and drivers of the truck did not produce valid document against transportation of coal. On interrogation the apprehended drivers disclosed named of the petitioner and other accused who are involved in the illegal trade of coal. It is submitted that the petitioner has no concern with the illegal trade of coal and he is not related with any truck seized in this case. Learned counsel for the State opposed the prayer for bail. The contention advanced by the learned counsel finds support from the F.I.R. itself.

(2.) Considering aforesaid aspects of the matter, above named petitioner is directed to surrender in the Court below within a fortnight and on such surrender or in the event of his arrest the petitioner shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Bermo at 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.