R. Banumathi, C.J. - (1.) PETITIONER is represented by learned counsel, Mr. Arbind Kumar Choudhary and the opposite party -State is represented by Mr. Sunil Kumar Dubey, A.P.P.
(2.) HEARD learned counsel for the parties. The petitioner seeks anticipatory bail apprehending his arrest in connection with Dhanbad (Bhuli) P.S. Case No. 492 of 2010, corresponding to G.R. No. 1920 of 2010 under Section 379 of Indian Penal Code, pending in the Court of learned Sri Rajiv Tripathi, learned Judicial Magistrate, Dhanbad.
(3.) IT is the case of the prosecution that on 2.6.2010, in the evening, one Hero Honda Motorcycle bearing No. JH10J 8243 was stolen away by some unknown person when the owner/complainant had gone to Budhani Hatia for purchasing vegetables and parked the vehicle at Hatia. Based on the complaint, a case was registered being Dhanbad (Bhuli) P.S. Case No. 432 of 2010 under sections 379 of Indian Penal Code. The said motorcycle has been recovered in Palajori (Deoghar) P.S. Case No. 68 of 2010 in which the petitioner was arrested and thereafter, released on bail by this Court vide order dated 12.08.2010 passed in B.A. No. 5165 of 2010.;