- (1.) HEARD the learned counsel for the petitioner and the learned counsel for the State.
(2.) IT reveals from the self -statement of Narayan Prajapati, S.I./Officer -In -charge of Bagodar P.S. that trucks bearing registration Nos. JH02D 6261 and JH02Q 6311 loaded with steam coal were apprehended. No valid documents against transportation of coal were produced. As a, result, the instant case was instituted. It is submitted that the petitioner happens to be the owner of truck no. JH 02Q 6311 and the documents produced by him against transportation of coal have been found genuine by the investigating officer, which is apparent from perusal of the case diary. It is also pointed out that earlier, the petitioner has withdrawn his application for anticipatory bail vide ABA No. 2543 of 2011 on 23.8.2011.
(3.) SINCE documents produced have been verified, the petitioner has filed this application for anticipatory bail in connection with Bagodar P.S. Case No. 84 of 2011.;