KISHUN MAHTO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) BOTH these bail applications arise out of the same case and as such, they are taken up together and disposed of by this common order. Heard learned counsel for the petitioners and the learned A.P.P. for the Prosecution.

(2.) The petitioners have been made accused for the offences under Sections 413/414 of the Indian Penal Code, in connection with Mahuwatand P.S. Case No. 1 of 2012 corresponding to G.R. No. 22 of 2012.

(3.) THE petitioners are alleged to be engaged in transaction of stolen coal and it appears that they were identified while fleeing away from the place of occurrence where the coal was being loaded on the truck. In the facts of this case, I am inclined to enlarge the petitioners, Kishun Mahto and Gopal Thakur, on bail. Accordingly, the petitioners, named above, are directed to be released on bail, on furnishing bail bonds of Rs. 10,000/ - (ten thousand) each, with two sureties of the like amount each, to the satisfaction of learned Addl. Chief Judicial Magistrate, Bermo at Tenughat/Sri Y.C. Verma, learned Judicial Magistrate, 1st Class, Bermo at Tenughat or his successor, in connection with Mahuwatand P.S. Case No. 1 of 2012 corresponding to G.R. No. 22 of 2012.