Section 378(m) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(m)A, being on friendly terms with Z, goes into Z's library in Z's absence and takes away a book without Z's express consent for the purpose merely of reading it, and with the intention of returning it. Here, it is probable that A may have conceived that he had Z's implied consent to use Z's book. If this was A's impression. A has not committed theft.
