Dhrub Narayan Upadhyay, J. - (1.) HEARD the learned counsel for the petitioners and the learned counsel for the State. This is an application for grant of anticipatory bail filed by the petitioners in connection with Barhi PS case No. 257 of 2012 for the offence registered under sections 414 /420 /467 /468 /471 /34 of the Indian Penal Code.
(2.) IT reveals that, trucks belonging to the petitioners were apprehended while they were carrying coal with suspicious documents. It is submitted that the documents seized from the trucks were verified and those documents were found genuine. Police has planted papers against vehicle bearing registration No. JH02S 8447 which belongs to petitioner No. 2. No case as alleged is made out.
(3.) LEARNED counsel for the State has opposed the prayer and submitted that two sets of documents against transportation of coal have been seized from truck bearing registration No. JH 02S 8447.;