Jharkhand High Court
Ram Bhadra Singh @ Ram Bharosh Singh vs State Of Jharkhand on 20 June, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 136 of 2011
Ram Bhadra Singh @ Ram Bharosh Singh.....Petitioner
Versus
State of Jharkhand .........Opposite Party
CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR
For the Petitioner : Mr. Prabhat Kumar Sinha, Adv.
For the State : APP.
6/20.6.2011Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner, who is an accused for offence under Sections 33/41/42/52 of Indian Forest Act, prays for anticipatory bail, apprehending his arrest in connection with G ( F) Case No. 273 of 2010.
Learned counsel for the petitioner submitted that the petitioner is the owner of the truck and the coal was being transported under valid and genuine documents, hence he prays for anticipatory bail.
Learned counsel for the State has opposed the prayer for bail.
In that view of the matter, the abovenamed petitioner is directed to surrender before the court below within two weeks from today, and in the event of his surrender, he shall be released on anticipatory bail on furnishing bail bond of Rs. 10,000/ ( rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Hazaribagh in connection with G. ( F) Case No. 273 of 2010, subject to the conditions as laid down under Section 438(2) Cr.P.C. and further conditions that (i) one of the bailors would be local resident having property within the jurisdiction of the Court (ii) the petitioner will present before the Court below on each and every date till the conclusion of the trial, otherwise his bail bond shall stand cancelled.
(Pradeep Kumar, J.) jk