NARESH RAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Rajeshwar Singh and Mr. Vinai Singh learned Counsel for the applicant, and the learned AGA.

(2.) THIS is the second bail application. The first bail application No. 14702 of 2004, filed by the applicant was rejected by Hon'ble S.S. Kulshreshth, J. in the non -appearance of the Counsel for the applicant in a case Crime No. 291 of 2004 P.S. Dadari District Gautambudh Nagar.

(3.) THE prosecution story in brief is that the applicant is a truck driver. The FIR was lodged against him and the owner of the Truck Co -accused Dharamvir Pandit alleging that the first informant was the manager of Rama Kumar Jha, Frieght Carreer Pvt. Ltd. 95 -Khanna Market Teesh Hazari, Delhi. On 21 -5 -2004, the Truck No. HR -38, 6925 was booked loaded and loaded by Plastic Dana from Haldia Branch of his company to Relax Agency Noida. The applicant was the driver of the aforesaid truck and its owner as co -accused Dharambir Pandit but the truck did not reach to its destination. Its information was given to the first informant then the first informant gave the information to the Haldia Branch of his company. Thereafter, the great search was made and the Truck was recovered from G.T. Road near Bulandshahr. It was found unloaded. The loaded goods were disposed of by the applicant and the owner of the Truck and they have misappropriated the same.