RAHUL KUNDRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application under Section 438 Code of Criminal Procedure seeking anticipatory bail in a case FIR No. 312 dated 22.7.2010 under Sections 406/408/420/465/467/468/471/120B IPC registered at Police Station Model Town, District Ludhiana.

(2.) AS per the FIR, goods were sold from the branch of the complainant company in the open market without generating invoice and the said goods were delivered to Mr. Rahul Kundra Proprietor of Sharda Infotech - the present Petitioner; Mr. Vikram Jeet Singh and others used to steal the material from the Godown and delivered the same to Mr. Rahul Kundra - the present Petitioner.

(3.) MR . K.D. Sachdeva, Addl. A.G. Punjab on the instructions of ASI Saudagar Singh has stated that despite of raid in the godown and premises of the Petitioner alleged stolen items have not been recovered.