NANDLAL MANDAL AND OTHERS Vs. STATE OF JHRAKHAND

JUDGEMENT

(1.) The present application was preferred on behalf of the aforesaid eight petitioners for grant of regular bail in connection with Giridih Muffasil P.S. Case No. 175/2008, corresponding to G.R. Case No. 1135 of 2008, registered for the offence under section 379 of the Indian Penal Code, Sec. 39/40 of Bihar Mines and Minerals (Development and Regulation) Act and section 30 (ii) of the Coal Mines Act.

(2.) The aforesaid matter came up for hearing on 12.9.2008 and a statement at the bar was made by Mr. Lakhan Chandra Roy, Advocate on behalf of petitioner No. 2 i.e., Meghlal Mandal, informing this Court that the mother of the petitioner No. 2 died on 10.9.2008 and accordingly a prayer was made to grant him provisional bail for performing the last rites of his mother.

(3.) The Counsel for petitioner No. 2 on 15.9.2008 came to the chambers and sought for an apology for making an incorrect statement to this Court about the death of the mother of petitioner No. 2, based on which the provisional bail was granted.