BINDU JHA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 438 read with Sec. 482 Cr.P.C. seeking anticipatory 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 her husband 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 co-accused Sunil Kumar Jha, 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 said Sunil Kumar Jha introduced the petitioner as his wife by saying that she is an expert having all technical knowledge to run TV channel, broadcasting etc. The husband/co-accused of the petitioner also apprised the complainant that he had worked in Doordarshan and he alongwith the petitioner 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 her husband 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.