FATTE ALAM MIAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application, made under Section 438 of the Code of Criminal Procedure, seeking pre -arrest bail by the petitioner, namely, Fatte Alam Mian, in connection with Complaint Case No. 1179C of 2013 under Section 406 of the Indian Penal Code. Perused the above application and materials on record including a copy of the order, dated 15.11.2014, passed, in A.B.P. No. 161 -C of 2014, by the learned Sessions Judge, Camp Court, Bagaha, dismissing the said application for pre -arrest bail.

(2.) HEARD Mr. Sanjay Kumar No. 7, learned Counsel for the petitioner, and Mr. Binod Kumar, learned Additional Public Prosecutor, appearing on behalf of the State.

(3.) THE present application seeking pre -arrest bail has arisen in a complaint case, wherein the prosecution of the accused -petitioner has been sought for under Section 406 of the Indian Penal Code.