ARUP CHATTERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been preferred by the petitioner for grant of regular bail in connection with Tisra, P.S.Case No. 04 of 2023 for committing offence punishable under Ss. 406, 409 and 420 of the I.P.C, pending in the Court of learned J.M.Dhanbad.

(3.) Mr. Indrajit Sinha, learned counsel for the petitioner submits that as a matter of fact the F.I.R. itself is not maintainable, inasmuch as, for the same cause of action an investigation was done by the Central Bureau of Investigation pursuant to the order passed by the Division Bench of this Court in W.P.(PIL) No. 1635 of 2014. Since an investigating agency has already investigated the matter in detail and submitted the charge-sheet on 30/11/2022, as such the State should not have filed the case for the same cause of action.