SUMAN JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offences under Sections 381/411 of the Indian Penal Code in connection with Adityapur P.S. Case No. 301 of 2010 corresponding to G.R. No. 864 of 2010 which relates to the theft of huge amount of iron rod from the factory premises on a Truck. The truck which was involved in the offence is registered in the name of wife of this petitioner and accordingly petitioner has been implicated in this case. Learned counsel for the petitioner submits that no stolen articles has been recovered from the petitioner therefore he prayed that petitioner may be enlarged on bail.

(3.) In the facts and circumstances of the case, I am inclined to release the petitioner on bail.