Naval Kishore Mahto vs State Of Jharkhand on 14 March, 2012

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Jharkhand High Court

Naval Kishore Mahto vs State Of Jharkhand on 14 March, 2012

Bench: H.C. Mishra

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         B.A. No. 1553 of 2012

          Naval Kishore Mahto                       .....   Petitioner
                                   Versus
          The State of Jharkhand                    ....      Opposite Party

          CORAM:        HON'BLE MR. JUSTICE H.C. MISHRA

          For the Petitioner             :Mr. Atanu Banerjee
          For the State                  :A. P.P.

                                   -----
02/14.03.2012

Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

Petitioner has been made accused for the offence under Sections 414, 467, 468, 471, 420, 120B/34 of the Indian Penal Code, in connection with Chandrapura P.S. Case No. 125 of 2011, corresponding to G.R. No. 1205 of 2011.

From the F.I.R., it appears that one truck loaded with allegedly stolen coal was recovered by the Police. The petitioner is the owner of the said truck.

In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Naval Kishore Mahto is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Bermo at Tenughat, in connection with Chandrapura P.S. Case No. 125 of 2011, corresponding to G.R. No. 1205 of 2011.

(H. C. Mishra, J) Umesh/-

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Jharkhand High Court