STATE OF JHARKHAND Vs. SANDEEP KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) By order dtd. 6/7/2022 passed in ABA No. 3483 of 2022, the High Court of Jharkhand at Ranchi granted pre-arrest bail to the respondent herein in relation to Dhanwar PS Case No. 296 of 2021, registered for offences under Ss. 419, 466, 221, 205, 109 and 120-B/ 34 IPC. Aggrieved thereby, the State of Jharkhand filed the present appeal.

(3.) The respondent was the Officer-in-Charge of Dhanwar Police Station at the relevant time and was the Investigating Officer in Dhanwar PS Case No. 276 of 2021 registered against one Ranjeet Kumar Saw, son of Lakhan Saw, under Ss. 420, 475, 201, 109 and 34 IPC along with Ss. 65 and 68 of the Copyright Act, 1957. The said case was registered upon the complaint made by one Sanjay Kumar Sharma on behalf of United Spirits Limited. The allegation against the respondent herein, which led to the registration of the present case against him, was that he had made interpolations in the FIR in Dhanwar PS Case No. 276 of 2021, whereby he changed the name of the father of Ranjeet Kumar Saw, the accused therein, from Lakhan Saw to Balgovind Saw and, thereupon, arrested Ranjeet Kumar Saw, son of Balgovind Saw, so as to shield Ranjeet Kumar Saw, son of Lakhan Saw.