SANDEEP YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Chanho P.S. No.199 of 2021, registered under Ss. 414, 420, 467, 468, 471 and 120B of the Indian Penal Code and Sec. 30 (ii) of Coal Mines Act, pending in the Court of Sri Ram Kumar Lal, learned Judicial Magistrate, Ranchi.

(2.) On 11/12/2021, Chanho police seized three trucks loaded with illegal coal. Petitioner is owner of truck bearing Registration No. JH 19C 3325. On search 30 tons of illegal coal was found loaded on it. It was submitted that driver of the truck without informing the petitioner had loaded illegal coal on his own.

(3.) Regard being had to the facts and circumstances of this case, I am inclined to extend the privilege of anticipatory bail to the petitioner. He is directed to surrender before the learned court below within two weeks from the date of receipt/production of copy of this order, and in the event of his arrest or surrender he shall be enlarged on bail on his furnishing bail bond of Rs.25,000.00(Twenty Five Thousand) with two sureties of like amount each, to the satisfaction of Sri Ram Kumar Lal, learned Judicial Magistrate, Ranchi, or his successor, in connection with Chanho P.S. No.199 of 2021, on the conditions as laid down under Sec. 438 (2) Cr.P.C.