JITENDRA KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with Hansdiha P.S. Case No.51 of 2023 instituted under Ss. 414, 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was the purchaser of stolen property being iron rods. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-16 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is next submitted that the petitioner purchased the said iron rod from Roshini Enterprises, Khairbari, Godda. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.