WASIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The case of the prosecution is that the informant's company sold aluminum beam to their client's company at Bengal and transported the sold items through transporter Shri Niwasa Transporter on 15.09.2020 but the loaded item could not reach at the client's address till 25.09.2020. On the ground that driver, vehicle owner and transporter had stolen the loaded item, a complaint was lodged. The case was registered as case crime no. 300 of 2020 under Section 406, 407, 120-B, 411 IPC, police station SIDCUL, District Haridwar. Thereafter, the applicant was arrested. The applicant moved a bail application no. 1216 of 2020 before the Sessions Judge, Haridwar, which was dismissed by order dated 09.10.2020. Hence, the present bail application.

(2.) Shri S.K. Shandilya, learned counsel for the applicant, contends that it is purely a commercial transaction between the parties and it is not a criminal offence. Moreso, no material has been placed on record to indicate that the applicant has committed any offence, alleged against him.

(3.) The same is disputed by Shri J.S. Virk, learned deputy advocate general appearing on behalf of the State.