ARUN KUMAR MITTAL Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has filed this application for grant of anticipatory bail as he is apprehending his arrest in connection with crime No. 143/2014 registered at Police Station, Champa, District Janjgir Champa, for the offences punishable under Sections 365, 384, 341 and 506-B/34 of IPC. As per prosecution case, the present applicant on 12.05.2014 threatened Sandeep Kumar, Manager of Raipur Power & Steel Ltd. at 7 P.M. near village Amjhar, Distt. Janjgir Champa while he was returning from village Dhatura and also looted Rs. 45,000/-.

(2.) Learned counsel appearing for the applicant submits that he has falsely been implicated in the case as no such incident has been occurred and dispute between the parties is commercial dispute with applicant's company Mauli Steel Pvt. Ltd. and Raipur Steel Power and Steel Ltd. He would further submit that complainant has made identical report on 01.03.2014 against one Subhash Ajmera of another company and as such the Raipur Steel & Power Ltd. and its officers are habit in making false complaint, and therefore, the applicant be released on anticipatory bail.

(3.) On the other hand, counsel for the State opposes the anticipatory bail application.