SUNIL KUMAR JHA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular/interim bail in case FIR No. 141/2018 under Ss. 420/406/120-B IPC registered at P.S. E.O.W.

(2.) In brief, the facts of the case are that a complaint was lodged by one Laxman Dass Bhardwaj, aged around 90 years against the petitioner and his wife alleging that he practices Vaidacharya and runs a manufacturing unit of some Ayurvedic medicines. It is alleged by the complainant that he used to propagate his advice about benefit of Ayurveda on various TV channels. He came in contact with accused Sunil Kumar Jha (petitioner herein), who introduced himself as channel head of Katyani Devotional TV channel and complainant started telecasting his programs on the said channel in the year 2010-2011.

(3.) It is alleged by the complainant that petitioner Sunil Kumar Jha introduced co-accused Bindu Jha as his wife by saying that she is an expert having all technical knowledge to run TV channel, broadcasting etc. Petitioner Sunil Kumar Jha also apprised the complainant that he had worked in Doordarshan and he alongwith his wife Bindu Jha is the Director of a company namely M/s Viceroy Engineering Pvt. Ltd. It is alleged that after gaining the trust of the complainant, both the accused persons i.e. the present petitioner and his wife gave a proposal about establishing his own TV channel by purchasing majority shares of M/s Express Broadcasting Pvt. Ltd., which runs a channel namely "Zonet Zawlbuk" (earlier ENTV) and assured the complainant to create all the required infrastructure for establishment of TV channel.