HARIOM RAJPOOT Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is first application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.597/2019 registered at Police Station Civil Line, District Morena for the offences punishable under Section 381 of the IPC.

(3.) Allegations against the applicant, in short, are that applicant being driver of the Container (Truck) was coming from Gudgaon to Morena and he sold about 700 litres of diesel and also kept Rs. 6,300/- with him which was given to him for expenses. After selling the diesel of the said truck illegally, the applicant parked the said truck at Morena and thereafter, he is absconding. On the basis of aforesaid, crime has been registered against the applicant.