SANTOSH KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioner is accused in connection with Sakchi P.S. Case No. 317 of 2012 corresponding to GR. Case No. 3587 of 2012, registered under Sections 406, 420, 465, 467, 468, 120 -B and 379/34 of the Indian Penal Code which is pending in the Court of learned Chief Judicial Magistrate, Jamshedpur.

(2.) IT reveals that a truck with fake number plate was supplied by accused Md. Jubair to the transport of the informant and the structural steel loaded on the truck was misappropriated by the accused persons. During investigation accused Md. Jubair confessed his guilt and disclosed that truck was supplied with fake number plate and forged owner book. He was all along in contact with this petitioner and with the active assistance of petitioner the goods loaded on the truck were sold at somewhere in Ranchi. The petitioner and accused Md. Jubair also stayed in hotel at Ranchi.

(3.) LEARNED counsel appearing for the State opposed the prayer for bail. Considering the evidence collected in the case diary, I do not feel inclined to give benefit of Section 438 Cr. P.C. to the petitioner. Accordingly, the prayer for anticipatory bail made on behalf of above named petitioner stands dismissed.