- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) The petitioner has been apprehending his arrest in connection with Sakchi P.S. case no.165 of 2015 registered under Sections 406/420 of the Indian Penal Code. The allegation against the petitioner is that he had taken a vehicle from the complainant for going to Nawada for treatment of his mother but he did not return the vehicle.
(3.) Learned counsel appearing for the petitioner submits that the vehicle in question was seized by the Odisha police in a case registered under the Narcotic Drugs and Psychotropic Substance Act on 28.8.2015. He further submits that if the petitioner had taken the vehicle, he would have been arrested on the spot by the police personnel of M.Rampur P.S. Camp at Mohangiri. In paragraph 7 of the counter affidavit it is mentioned that Odisha police has requested to take steps to arrest this petitioner which is apparent from paragraph 15 of the case dairy. He further submits that the some ante -dated documents have been manufactured by the owner of the vehicle in the name of the petitioner just to save his skin in the NDPS Act case. Counsel for the opposite party opposes the prayer for anticipatory bail of the petitioner.;