- (1.) Anticipatory bail application filed by petitioner, Kiran Devi in connection with Bagodar P.S. Case No. 76 of 2010 corresponding to G.R. No. 943 of 2010 pending in the court of learned Chief Judicial Magistrate, Giridih is moved by Sri Deepak Kumar learned counsel for the petitioner and opposed by Sri J. Mahto, learned Additional P.P.
(2.) Admittedly petitioner is the owner of Truck in question on which illicit coal was found. Considering the same, I am not inclined to enlarge the petitioner on anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioner above named rejected.;