DURGA CHARAN NISCHAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offence under Sections 381, 409 and 120B of the Indian Penal Code, in connection with Dumka (Town) P.S. Case no.161 of 2006, corresponding to G.R. No. 938 of 2006. The petitioner is also the informant in this case. This case relates to theft of Rupees ten lakhs from the chest of the bank. Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case. It has been submitted that the cash, was adjusted towards cheaques which were issued on that day and that fact was not mentioned in the FIR. It is further submitted that no loss has been caused to the bank and there may be some procedural latches. Learned counsel accordingly prays for bail. Learned APP opposed the prayer for bail.

(3.) In the facts and circumstances of the case, I am inclined to release the petitioner on bail.