SANJEEV SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 CrPC, the petitioner, namely- Sanjeev Singh has sought for pre-arrest bail in connection with Dispur Police Station Case No.1446/2021, registered under Sec. 406/420 of the IPC.

(2.) Heard the learned counsel for the petitioner as well as the learned Addl. Public Prosecutor representing the State. Also perused the case diary and the documents annexed thereto.

(3.) The allegation in the FIR that the present accused petitioner took the vehicle in question from him and has sold it out without informing the actual owner of the vehicle. The case diary reveals that the vehicle was recovered in abandon condition and it was returned to the actual owner.