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Judgment
5 paragraphs · 340 wordsRatnaker Bhengra, J
Heard both the counsels.
Learned counsel for the petitioner has submitted that the petitioner is innocent and has committed no such offence as alleged. The petitioner has been falsely implicated in this case being the owner of pick up van. The learned counsel has further submitted that the petitioner has no concern with the alleged coal and nothing has been recovered from the possession of the petitioner. The petitioner has been roped in this case due to the mischief played by his driver. The petitioner had no knowledge of the alleged incident nor is involved in the alleged crime. The learned counsel has further submitted that the petitioner has no criminal antecedent. Therefore, the petitioner may be granted anticipatory bail.
Learned APP appearing on behalf of the State has opposed the anticipatory bail application and has submitted that the petitioner is the owner of the seized vehicle loaded with 3.5 ton of illegal raw coal and the vehicle is in direct control of the owner.
Having gone through the case records and after hearing the learned counsel for both the sides, I am inclined to grant anticipatory bail to the petitioner and accordingly, the petitioner, named above, is directed to surrender in the court below within two weeks from today and in the event of his arrest or surrender, he shall be released on bail on furnishing bail bond of Rs.20,000/-( Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Bermo at Tenughat in connection with Dugda P.S. Case No. 57 of 2022, corresponding to GR No. 1105 of 2022 with the conditions that (i) the petitioner will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned Court below which he will always keep active and will not change it during pendency of this case without prior permission of the Court and (ii) subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.