Jharkhand High Court
Uttam Kumar Rajak vs The State Of Jharkhand ... ... Opposite ... on 16 March, 2023
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 10153 of 2022
Uttam Kumar Rajak ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : M/s. Mukesh Kumar, Advocate For the State : M/s. V. S. Sahay, A.P.P
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03/16.03.2023 Heard the Parties.
Petitioner is apprehending his arrest in connection with Siyaljori P.S. Case No. 65/2022, registered under Sections 379/ 411/ 34 of the Indian Penal Code, pending in the Court of Miss. Minakshi Verma, learned J.M.F.C., Bokaro.
It appears that on 15.09.2022 at about 03:15 P.M., the informant Baljeet Singh Chawla, who was officer in charge of sales department of E.S.L. Steel Limited, Siyaljori, during the spot verification found that a truck bearing registration number WB- 23C-0256 which was supposed to transport aluminum wire was loaded with 1.5 tons of copper wire valued at about ₹5 lakhs.
Case diary earlier called for has been received perused the same. During the course of investigation, statement of several witnesses have been recorded in the case diary. They have stated that this petitioner, who was posted in the store department of the company, alongwith the other staffs had loaded the seized copper wire on the truck.
Mr. Mukesh Kumar, learned lawyer appearing for the petitioner submitted that similarly situated co-accused has been granted anticipatory bail by co-ordinate bench of this court vide A.B.A. No. 10164/2022 and the case of the petitioner stands on similar footing.
The petitioner being the employee of the company had attempted to remove copper wire valued at about ₹5 lakhs for his pecuniary gain. He bit the hands which fed him. The offence alleged will come under the purview of section 408 of the Indian Penal Code.
Regard being had to the facts and circumstance of the case and considering the gravity of the offence, I am not inclined to enlarge the petitioner on Anticipatory Bail. Accordingly, his prayer for anticipatory bail stands rejected.
(Ambuj Nath, J.) Saurabh