NIRANJAN RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. This is an application for grant of anticipatory bail filed by the petitioner in connection with C.P. case No. 2319 of 2011 for the offence registered under Section 420/406 of the Indian Penal Code.

(2.) IT reveals that the petitioner has realized Rs. 10,000 (rupees ten thousand) from the complainant on the pretext that she would get rupees one thousand per month as interest. The complainant did not get either interest or the principal amount

(3.) LEARNED counsel for the State has opposed the prayer. Since the petitioner is ready to refund the principal amount to the complainant, the petitioner above named is directed to appear/surrender before the court below within a period of three weeks positively from the date of this order and on his surrender, he shall be released on bail on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Dhanbad, in connection with C.P. case No. 2319 of 2011, subject to the conditions laid down under Section 438(2) Cr.P.C. as also on the condition that the petitioner before furnishing bail bond shall deposit rupees ten thousand by way of bank draft in favour of the complainant. The bank draft shall be paid to the complainant which will be subject to final decision of the case.