DEEPAK KUMAR PARSOORAMKA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner has been made accused for the offence under sections 7/8 of the Essential Commodities Act in connection with Godda(Town) P.S. Case No. 6/2011 corresponding to G.R. No. 23 of 2011. Petitioner is licensee dealer of kerosene oil and there is allegation of selling the same in the black market against him. In the facts and circumstances of the case, I am inclined to release the petitioner on bail.

(3.) Accordingly, the petitioner, Deepak Kumar Parsooramka is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda(Town) P.S. Case No. 6/2011 corresponding to G.R. No. 23 of 2011.