KAMAL KUMAR NIRALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.312/2020, registered at Police Station Civil Line, District Raipur C.G. for offence punishable under Sections 381, 411 of the I.P.C.

(3.) Complainant - Anshay Sehgal lodged a report against the present applicant on 23-8-2020, alleging that the applicant was working as the Manager in his firm for the last about 5 years and was deputed to work in the godown to look after stock of sales of tyres. Due to lockdown, on account of outbreak of COVID-19 Pandemic situation, the complainant could not visit the godown for about 3-4 months period. Taking advantage of which, the applicant committed theft of tyres and sold the same to different persons without informing or giving accounts to the complainant. The applicant has committed theft of 285 truck tyres amounting to Rs.49.50 lacs.