RAJ KUMAR Vs. STATE OF JHARKHAND & ANOTHER

JUDGEMENT

(1.) Anticipatory bail application filed by Raj Kumar, is moved by Sri Rohit Roy, learned counsel for the petitioner and opposed by Sri Tapas Roy, learned Additional P.P. for the State and Sri Abhishek Prasad, learned counsel for the opposite party no. 2.

(2.) It is alleged that petitioner took Rs. 1,55,000/- from the complainant and three others namely Hardayal Mahto, Pankaj Kumar and Rajiv Kumar Nayak.

(3.) Learned counsel for the petitioner submits that his client is ready to repay the said amount in five installments to the complainant.