SANJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State.

(2.) THE petitioner is an accused in a case registered under Sections 414/467/468/471/120B and 34 of the I.P.C. and section 21 of M.M.R.D. Act. i.e. Jamtara P.S. Case No. 234 of 2010, G.R. No. 633 of 2010.

(3.) THE learned counsel for the petitioner further submits that the seized coal has been released after verifying the documents in favour of Gopal Krishna Sao, Proprietor of M/s Mahalaxmi Brick Industries Deoghar by order dated 29.07.2011 passed in Criminal Revision No. 26 of 2011 passed by the learned Sessions Judge, Jamtara. THE petitioner has sold the coal through valid documents to Mahalaxmi Brick Industries. THE petitioner has filed the said order dated 29.07.2011 in the supplementary affidavit dated 23.04.2012 and annexed as Annexure-3. THE learned counsel submits that this fact proves bonafide sale of coal by the petitioner as such, he is entitled to get anticipatory bail from this Hon'ble Court.