LAKSHYA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 2124/2018 under Sections 379/411/34 IPC, Police Station Kirti Nagar.

(2.) The subject FIR was registered on the complaint of the owner of the vehicle who stated that he had parked the vehicle in front of his house and subsequently found that the vehicle had been stolen.

(3.) As per the case of the prosecution, the person who had stolen the vehicle approached the complainant and assured recovery of some of the goods which were in the vehicle. The co-accused was apprehended and in his disclosure statement he has named the petitioner.