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Judgment
7 paragraphs · 268 wordsSanjay Kumar Dwivedi, J
Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State.
The petitioner is apprehending his arrest in connection with Dhanbad P.S. Case No.352 of 2023, for the offence registered under sections 414/34 IPC, pending in the court of learned Chief Judicial Magistrate, Dhanbad.
Learned counsel for the petitioner submits that the allegations are made that on the truck of the petitioner the coal was being transported. He submits that the two trucks were apprehended and owner of another truck has been provided privilege of anticipatory bail in A.B.A. No.9964 of 2023. He submits that the petitioner will cooperate in the investigation.
Learned State counsel opposed the prayer on the ground that illegally the coal was being carried.
Considering that the case of the petitioner is on identical footing as of the co-accused Karan Singh who has been provided privilege of anticipatory bail as aforesaid and the petitioner will cooperate in the investigation, I am inclined to provide privilege of anticipatory bail to the petitioner.
Accordingly, the petitioner, above named, is hereby directed to surrender before the learned court within three weeks from today, and in the event of his surrender/arrest, the petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Dhanbad, in connection with Dhanbad P.S. Case No.352 of 2023, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.