MD. SAGIR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Barhait P.S. Case No.103 of 2021 registered under Sec. 420/ 408/467/468/471 of the Indian Penal Code.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the Managing Secretary of Barhait Santhali Dakshani Lamps Ltd has misappropriated 1184 quintals of paddy worth Rs.23,68,000.00. It is further submitted that the allegations against the petitioner are all false and the petitioner has not misappropriated any paddy. It is then submitted that the petitioner undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.