DILESHWAR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest in connection with Dhurwa P.S. Case No.245 of 2022 instituted under Ss. 406, 420, 467, 468 and 120 B of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(2.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has taken Rs.6,00,000.00from the informant out of which Rs.1,00,000.00 was taken in cash and Rs.5,00,000.00 was taken in cheque and the co-accused Vijay Rao has returned Rs.1,20,000.00 to the informant. It is submitted that the allegation against the petitioner is false. It is next submitted that there is no document in the record to show that money was ever transferred to the account of the petitioner though it is stated that the money was paid by cheque. It is next submitted that the petitioner has been implicated in this case only on the basis of surmises and presumption. It is also submitted that admittedly the amount was paid in favour of one Rajiv Ranjan and the petitioner has no concern with any Rajiv Ranjan. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

(3.) Learned Addl.P.P appearing for the State being assisted by the learned counsel for the opposite party No.2 oppose the prayer for anticipatory bail of the petitioner.