RAHUL BHANPURIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) T his is applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No.725/2022 registered at Police Station Thandla District Jhabua (MP) for offence punishable under Sec. 457/380 of the Indian Penal Code, 1860.

(2.) Allegations against the applicant is that he purchased 10 sacks of Soyabean which were stolen by the co-accused persons.

(3.) Counsel for the applicant has submitted that the applicant is a businessman and is a license holder, which is also placed on record and is valid till 26/02/2026. It is also submitted that the applicant has purchased the Soyabean from the co-accused persons in the regular course of business and was not aware that it was the stolen property. Thus, it is submitted that the custodial interrogation of the applicant is not required hence, the application be allowed and he be released on anticipatory bail.