SOP SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has filed this first bail application under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail as he is apprehending his arrest in Crime No.300/2011, registered at Police Station Chakarbhata, Distt. Bilaspur, lor the offence punishable under Sections 394,414, 420, 467, 468, 471 and 406 of the I.P.C. I have heard learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicant submits that this is first bail application filed on behalf of the applicant for grant of anticipatory bail. No other application of this nature is pending or decided by this Court or by the Apex Court. The application is supported by the affidavit of the applicant.

(3.) Learned counsel further submits that aforesaid offence relating to four vehicles namely Truck No.G.G. 17H 3029 & C.G. 17 DA 1608, Scorpio No. C.G. 17 D 8100 and Safari No. C.G. 17 DA 7200 has been committed and record of the Regional Transport Officer, Jagdalpur has been tempered, but during the time of commission of alleged offence the present applicant was not posted as Assistant Regional Transport Officer, Jagdalpur and after the commission of offence he was transferred and posted at Regional Transport Office, Jagdalpur as Assistant Regional Transport Officer, he has joined his office on 26.7.2010. The prosecution has also not collected any material against the present applicant showing his involvement in commission of offence.