MUKESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner namely, Mukesh Yadav @ Bimal Yadav is apprehending his arrest in connection with Jasidih P.S. Case No. 390 of 2018 registered for the offence under Sections 461 and 379 of the Indian Penal Code.

(2.) The learned counsel for the petitioner submits that the allegations against the petitioner are all false and the alleged stolen articles have already been recovered. It is further submitted by the learned counsel for the petitioner that this false case has been foisted against the petitioner on the basis of the confessional statement of the co-accused person. It is next submitted that the petitioner is ready to co-operate with the investigation of the case and is also ready and willing to pay Rs. 5,000/- as ad interim victim compensation to the informant without prejudice to his defence which will be used by the informant for development of the school, hence, the petitioner be given the privilege of anticipatory bail.

(3.) The learned A.P.P for the State has opposed the prayer for anticipatory bail of the petitioner.