DEVSAGAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicant seeking anticipatory bail in connection with Tandwa P.S. Case No.138 of 2020 registered under Ss. 420/201/34 of the Indian Penal Code and Sec. 7 of Essential Commodities Act, pending in the court of learned S.D.J.M., Chatra.

(3.) Learned counsel for the applicant has submitted that FIR of this case was lodged against Jitendra Kumar Gupta with the allegation that as per secret information, informant conducted a raid in the house of Jitendra Kumar Gupta and illegal rice in 492 bags/sacks were recovered from the warehouse of Jitendra Kumar Gupta. Learned counsel further submits that applicant is innocent and has been falsely implicated in the present case. In the whole FIR, no allegation has been made against him and the alleged recovery of the rice was from the warehouse of Jitendra Kumar Gupta. The petitioner has no concerned with alleged recovery. It is further stated that the said Jitendra Kumar Gupta has also been granted anticipatory bail in A.B.A. No.1504/2021 vide order dtd. 22/3/2021 by a Co-ordinate Bench of this Court and the case of the applicant is on better footing.