Jharkhand High Court
Sanjay Kumar Sahu vs The State Of Jharkhand .... .... .... ... on 13 July, 2023
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3830 of 2023
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Sanjay Kumar Sahu .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opp. Party
CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioner : Mr. A.K. Chaturvedy, Advocate For the State : Mr. Prabir Chatterjee, A.P.P.
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Order No.03 Dated :13.07.2023 The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with Balumath P.S. Case No. 219 of 2022 for the offence under Sections 379, 411, 414, 34 of the I.P.C., Section 30(ii) of the Coal Mines Act, Section 21 of MMDR Act, Section 13 of Jharkhand Minerals (Prevention of Illegal Mining, Storage and Transportation) Act, 2017 and Section 33 of Indian Forest Act pending in the Court of learned Chief Judicial Magistrate, Latehar, is pressed into motion.
It is submitted by the learned counsel on behalf of petitioner that he is owner of truck from which allegedly 20 tons of coal was seized which was being transported without any valid paper. The petitioner is owner of truck and transporter by business and the coal was being transported under the instruction of the consigner of the coal. He has no criminal antecedent.
Learned A.P.P. has opposed the prayer for bail.
Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioner, above named, is directed to surrender before the learned Trial Court within a period of two weeks and in the event of his arrest or surrender, he shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the Court below, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
The petitioner will co-operate in the investigation and will appear under Section 41A Cr.P.C. as and when required and comply with the condition as laid down under Section 438(2) of the Cr.P.C.
(Gautam Kumar Choudhary, J.) Anit