Jharkhand High Court
Harpal Singh vs State Of Jharkhand on 8 June, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4608 of 2010
Harpal Singh .... Petitioner
Versus
The State of Jharkhand .... Opp. Party
CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR
For the Petitioner : Mr. P. K. Pathak, Advocate.
For the State : A.P.P.
04/08.06.2011Heard learned counsel for the petitioner and learned counsel for the State.
This is an application for grant of anticipatory bail to the petitioner for the offence under Sections 147/148/149/341/504/353/224/225 of the Indian Penal Code, under Sections 33/41/42 of the Forest Act and under Section 30(ii) of the Mining Act.
It is submitted by learned counsel for the petitioner that petitioner is the owner of the truck. The allegation is that the said truck was being taken by the driver to Dhadhu Forest where fireclay being loaded on the said truck, the Forest Officer has arrested the driver, who has confessed his guilt. Petitioner has no hand in the said offence and as such, he may be enlarged on anticipatory bail.
Learned counsel for the State has opposed the prayer for anticipatory bail.
In that view of the matter, petitioner is directed to surrender before the court below within two weeks from today and on his surrender, the petitioner be released on bail on his furnishing bail bond of Rs.10,000/(ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Latehar, in connection with Balumath P. S. Case No. 79 of 2009 corresponding to G. R. Case No. 360 of 2009, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure and also subject to the condition that one of the bailors will be local resident having property within the jurisdiction of the Court concerned.
(Pradeep Kumar, J.) Kamlesh/