Jharkhand High Court
Md Israil Alias Israr Alias Israil vs The State Of Jharkhand on 22 March, 2013
Author: D.N.Upadhyay
Bench: D.N.Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2356 of 2013
Md Israil @ Israr @ Israil .... Petitioner(s)
Versus
State of Jharkhand ... Opposite Party
Coram : HON'BLE MR. JUSTICE D.N.UPADHYAY
For the petitioner (s): Mrs J. Tripathy.
For the opposite party : Addl.P.P.
22.03.2013Heard the learned counsel for the petitioner and the learned counsel for the State.
Petitioner is accused in connection with Gomoh GRPS case No. 01 of 2013 for the offence registered under sections 414/34 of the Indian Penal Code.
It is alleged in the FIR that the petitioner and his associates had concealed 50 bags of coal in a compartment beneath seats in Hatia (Ranchi-Patna) Superfast Express. After receiving information, bags of coal were recovered, but the accused persons succeeded to flee away.
It is submitted that nothing incriminating has been recovered from possession of the petitioner. He cannot be held liable for coal concealed in the compartments of the train. No passenger has raised any voice at the time of loading of coal.
Learned counsel for the State has opposed the prayer. Considering above aspects of the matter, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs.10,000/- (rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Special Railway Judicial Magistrate, Dhanbad, in connection with Gomoh GRPS case no. 01 of 2013 (GR No. 04 of 2013).
Ambastha/- ( D.N.Upadhyay,J.)