RATNESH VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) Apprehending his arrest in connection with Barora P.S. Case No.14 of 2017 corresponding to G.R. No.684 of 2017 instituted under Sections 414, 34 of the Indian Penal Code and Section 30 of the Coal Mines (Nationalization) Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner is the owner of the vehicle bearing registration No. WB 37C 5144 which was running under the fake registration No. JH 10AE 1195 and the same was involved in illegal transportation of coal. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner had no information about his vehicle being involved in any illegal activity. Drawing attention of this Court towards para-14 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.