Jharkhand High Court
Omprakash Yadav vs State Of Jharkhand on 15 April, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 85 of 2011
Omprakash Yadav ..... Petitioner
Versus
The State of Jharkhand ..... Opposite Party
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CORAM: HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
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For the Petitioner - Mr. Amit Sinha
For the State - Mr. A.P.P
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3/15.4.2011The petitioner is in custody in connection with the case registered under Sections 414/419/420/467/468/471/120(B) IPC.
Learned counsel for the petitioner submitted that the petitioner is a driver; at the time of inspection, he had produced the papers, but the papers were found to be allegedly forged; the allegation is that the coal was meant for running factory, but the same was sold to some other person; the petitioner being a driver had got no concern with the coal or the title and the nature of the use of the coal; he was asked to transport the coal as per the papers; the petitioner is in custody since October 2010; the petitioner is a local permanent resident and there is no chance of his absconding.
Learned A.P.P opposed the petitioner's prayer for bail. However, he has not disputed the said factual contentions submitted by learned counsel for the petitioner.
Considering the facts and circumstances of the case, the above named petitioner is directed to be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the C.J.M, Dhanbad in connection with Chirkunda (Maithan) P. S. Case No. 244/10, corresponding to G. R. No. 3727/10.
S.K (NARENDRA NATH TIWARI, J)