MOTILAL SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Apprehending his arrest in connection with Manatu P.S. Case No. 22 of 2022 instituted under Ss. 406/407/408/409/420/120B of the Indian Penal Code, the petitioner has moved this Court for grant of privilege of anticipatory bail.

(2.) As per the written report of the informant, it is alleged that the Village Bhitdiha, was identified in Birsa Harit Gram Yojana in which the labour had to dig the pit but instead the pit was dug by the JCB machine which was against the provision of MNREGA Scheme.

(3.) Learned counsel for the petitioner has submitted that the petitioner is the Block Programme Officer under MNREGA Scheme and in the Village Manatu, Bhitdiha some beneficiaries were selected for development of Mango grove. Learned counsel for the petitioner has submitted that the petitioner has inspected the spot on 4/8/2022 and found that planting Mango trees pits were excavated by using JCB machine at night. The petitioner has immediately issued show-cause to the beneficiaries and also communicated the matter to the higher officers but he has been falsely implicated in this case. It is further submitted that the petitioner has no criminal antecedent. It is further submitted that petitioner undertakes to co-operate with the investigation of the case and will not indulge in tampering with prosecution evidence and will abide by all terms and conditions imposed by this Court in the matter of granting anticipatory bail. Hence, it is submitted that the petitioner may be extended the privilege of anticipatory bail.