SANTOSH PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State. Petitioner has been made accused for the offence under Section 386, 387, 419, 420, 467, 468, 471/34/120B of the Indian Penal Code in connection with Sakchi P.S. Case No. 64 of 2013 corresponding to G.R. No. 605 of 2013. From the F.I.R., which was lodged on the basis of the written information of a Police Officer, it appears that the police was informed that Akhilesh Singh and Jasbir Singh, who were in jail, were involved in extortion of levy from the businessmen and the contractors, through their associates including the petitioner.

(2.) The petitioner was apprehended by the police and from possession of the petitioner some mobile phones and cash Rs. 14,000/- were recovered and it is alleged that the recovered cash was the levy taken from a contractor.

(3.) Learned counsel for the petitioner has submitted the petitioner has been falsely implicated in this case only on the basis of his confessional statement and no one has come forward to make any allegation against this petitioner and, accordingly, has prayed for bail.