IMTIYAJ RABANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This bail application under Sec. 438 Cr.P.C. has been preferred by the petitioner apprehending his arrest in connection with Chandwa P.S. Case No.51/2023, for the offences registered under Ss. 379 and 411 of Indian Penal Code. The case is pending in the Court of learned A.C.J.M., Latehar.

(3.) Submission has been made on behalf of the petitioner that the petitioner is the owner of Tempo having Engine No.R1L2041770, from which 5 quintals of iron scrap have been recovered. Plea has been taken on behalf of the petitioner that it is the misdeed of driver, who has been entrusted his vehicle and petitioner being owner is not connected with the alleged offence. On this ground, he implored the Court to enlarge the petitioner on anticipatory bail.