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Judgment
6 paragraphs · 262 wordsArun Kumar Rai, J
Heard the parties.
This bail application under Section 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 Sections 379 and 411 of Indian Penal Code. The case is pending in the Court of learned A.C.J.M., Latehar.
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.
Learned A.P.P. for the State submitted that being owner, the petitioner facilitated in commission of crime.
Considering the aforesaid facts and after perusing the contents of F.I.R., this Court is inclined to grant anticipatory bail to the petitioner. The petitioner, above named, is directed to surrender before the learned court below within four weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of 1 Rs.25,000/- (Rupees twenty-five thousand) with two sureties of the like amount each, to the satisfaction of learned A.C.J.M., Latehar in connection with Chandwa P.S. Case No.51/2023, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.