ANIL KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 401/2024 of PS Sadar Bazar, Delhi for offence under Sec. 381 IPC.

(2.) This anticipatory bail application got listed before the predecessor bench for the first time on 5/7/2024 and on the same day, the predecessor bench granted interim protection from arrest. Thereafter, the application remained pending before different benches and has been assigned to this bench as a part of 179 old pending bail applications. Today being the first date before me, I have heard learned counsel for accused/applicant and learned APP assisted by IO/SI Prashant Sharma. I have also heard learned counsel for complainant de facto.

(3.) Broadly speaking, allegation against the accused/applicant is that while employed in the shop of complainant de facto, he stole away bundles of handkerchiefs from his godown and sold away the same to other shopkeepers. In this process, the accused/applicant was assisted by other employees namely Rajeev Kumar, Hemraj and Rajan.