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Judgment
Heard the learned counsels appearing for the parties
and perused the documents on record.
The petitioners have been made accused in Bindapathar
P.S. Case No.52 of 2017, corresponding to G.R.Case No.554 of
2017, registered under Sections 413, 414, 467, 468, 471 and
120B IPC .
The petitioner nos.1 and 4 are driver of the trucks
which alledgedly were involved in illegal transportation of coal.
Other petitioners claim that they were khalasi of those two trucks.
The learned counsel for the petitioners contends that the
petitioners had no knowledge that the coal which was transported
through those trucks was illegally procured, for they were
handed over Challans for transportation of coal. They are in
judicial custody since 03.06.2017.
Learned APP opposing the prayer for grant of bail
submits that investigation is still in progress.
Having regard to the role played by the petitioners and
their period of custody, I am inclined to grant bail to the petitioners.
Accordingly, the petitioners, above?named, are directed to be
released on bail, on furnishing bail bond of Rs.10,000/- (Rupees
ten thousand) each with two sureties of the like amount each; one
of the bailors shall be close relative in case of the petitioner no.5,
to the satisfaction of learned Chief Judicial Magistrate, Jamtara in
connection with Bindapathar P.S. Case No.52 of 2017,
corresponding to G.R.Case No.554 of 2017, with the condition
that they shall co?operate in the investigation and they shall not
change their place of residence without permission of the court.
This application is allowed. Let a copy of this order be
sent to the trial court through FAX.