JAGDEV SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Balidih (Industrial Area O.P.) P.S. Case No.112 of 2017 corresponding to G.R. No. 1329 of 2017 registered under Sec. 420/406 of the Indian Penal Code.

(3.) The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 being the owner and the petitioner no.2 being the driver of the vehicle were entrusted one thousand bags of cement which went missing. It is further submitted that the allegations against the petitioner are all false. It is next submitted that the petitioners undertake to jointly pay the value of one thousand bags of cement amounting to Rs.1,53,600.00 to the informant without prejudice to their defence in this case, subject to final decision of the case as mentioned in para - 12 of the instant anticipatory bail application. It is lastly submitted that the petitioners undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.