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Judgment
Dhrub Narayan Upadhyay, J.—Heard learned counsel for the parties. The petitioners are accused in connection with Ramgarh P.S. Case No. 106 of 2013 corresponding to Special Case No. 03 of 2013, pending in the Court of learned Special Judge, Vigilance, Hazaribagh.
It appears from the detailed F.I.R. that the petitioners were present at the place of occurrence in Khaki uniform and they have stopped the trucks and vehicles to extort money. They have been pretending themselves that they were assisting the officers in vehicle checking.
It is submitted that the petitioners were employed on daily wages by the enforcement officer and they have not been extorting money from any driver or truck owner.
Learned counsel appearing for the State opposed the prayer for bail.
It appears that the petitioners were arrested at the spot when they were collecting money from the truck owners on the pretext of vehicle checking and they were in police uniform. Incriminating articles have also been recovered from the persons arrested at the spot. Considering the direct allegation and nature of the offence, I do not feel inclined to release above-named petitioners on bail. Accordingly, the prayer for bail made on behalf of above-named petitioners stands rejected.