SANTOSH KUMAR AGARWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS order shall also dispose of 1161/2002 (Milan Singh), M. Cr.C. No. 1446/2002 (Sonsai), M. Cr.C. No. 1577/2002 (Madho Prasad Soni) and M. Cr.C. No. 1614/2002 (Vithu Das Besekar).

(2.) THE applicant has filed the instant petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail. The applicant apprehends his arrest in connection with the Crime No. 52/2002 registered at P.S. Bhilai Bhatti District -Durg for the offence punishable under Section 120B, 420, 379 and 411 of the Indian Penal Code.

(3.) APART from the transporting business in the name and style of Shri Hari Om Tansport, the applicant submits that he has got other business also and as a result of which he is hardly available at Bhilai. Most of the work of transportation is being looked after by his Power of Attorney Holder Shri Satyanarayan Agarwal who is younger brother of the applicant. Even said Satyanarayan Agarwal does not look the entire business but he too has appointed various employees for taking of the business.