- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 406/120B of the Indian Penal Code, in connection with Adityapur P.S. Case no.111 of 2011, corresponding to G.R. No. 365 of 2011. There is direct allegation of Misappropriation of sponge iron valued at Rs. 2,67,478/- which was entrusted to this petitioner for transportation. In the facts and circumstances of the case, I am not inclined to release the petitioner on bail.
(2.) Accordingly, prayer for bail stands rejected.;