BHARAT SHARMA Vs. STATE

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.PC filed on behalf of the petitioner for grant of anticipatory bail in FIR No.193/2021 under Ss. 408/394/397/365/302/201/34 of IPC at Police Station Mundka.

(2.) In brief, the case was initially registered under Sec. 408 IPC on the complaint of one Sanjay Kumar, who alleged that he is working as transporter in the name of Om Roadlines and on 22/3/2021, he got loaded 18176 kgs of steel coils costing about Rs.28,62,386.00 in truck bearing No. HR-38 T 8482. The truck driver Ravi Yadav (deceased) did not reach the destination at Wazirpur and Jahangirpuri and was untraceable. During investigation, the truck was located in empty condition. Further, accused Deepak was arrested who disclosed about commission of offence along with Sher Bahadur, Rajesh @ Kana and Rakesh @ Bakra.

(3.) Learned senior counsel for the petitioner contends that the petitioner had joined investigation and had been even granted interim protection for some period by the learned Additional Sessions Judge. It is also contended that the only allegations against the petitioner are as of receiver of stolen goods. The petitioner is further stated to be having clean antecedents and is a law student. The charge-sheet is stated to have been filed.