Deepak Maheshwari, J. - (1.) This bail application has been preferred on behalf of the accused-petitioner under section 438 Cr.PC apprehending his arrest in FIR No.103/2016 police Station Parsad, Udaipur registered for the offences punishable under sections 379, 380 & 411 IPC.
(2.) Heard learned counsels for the petitioner as also learned Public Prosecutor.
(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the building of Parasmani Hotel. He has given the premise on rent to Rajveer. Rajveer and Sushil Kumar are running the hotel. There is no role of the petitioner in any business of theft being committed by them of the chemical alleged to be stolen from the tanker. He was neither present on the scene of occurrence.;