MADHURI TOPO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner, Madhuri Topo apprehend her arrest in Gumla P.S. Case No. 267 of 2010 corresponding to G.R. No. 820 of 2010 now pending before the Learned Chief Judicial Magistrate, Gumla for the alleged offence Under Section 420,461,462,466,467,468,471/120B of the I.P.C. The only allegation against the Petitioner is that in a mutation case, though the Circle Officer, Gumla had directed that plot No. 1153 be mutated , but Petitioner had corrected and typed the mutation of plot No. 1853 with ulterior motive.

(2.) MR . Nilesh Kumar, learned Counsel for the Petitioner submitted that an appeal was preferred before the Deputy Collector, Land Reforms, Gumla in Misc. Case No. 9/09 -10 where in it was held vide annexure -2 page 15 that plot No. 1853 of khata No. 69 was the correct number and on account of error on the part of the typist it was typed as plot No. 1153 in the order of the Circle Officer. Nowhere the Petitioner was alleged that she intentionally and malafidely committed such error rather she bonafidely corrected it by putting the correct plot number in the order of the Circle Officer, Gumla which was approved by Deputy Collector, Land Reforms as aforesaid

(3.) UNDER the facts and circumstances, in the event of her arrest or surrender within 15 days of this order, the Petitioner, Madhuri Topo is directed to be released on executing bail bond of Rs. 15,000/ -(Fifteen Thousand) with two sureties of the like amount each to the satisfaction of the Learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 267 of 2010 corresponding to G.R. Case No. 820 of 2010 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.