GULAM RABBANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Sector 12 P.S. Case No.69 of 2022 registered under Sec. 406/ 420/467/468/120B of the Indian Penal Code.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has taken Rs.29,00,000.00 from the informant for arranging jobs for the informant and others. It is further submitted that the allegations against the petitioner are all false and there is no document to show any entrustment of money to the petitioner and the informant has forcibly obtained the signature of the petitioner on a plain paper dtd. 8/3/2022 wherein, it is stated to have been confessed by the petitioner that he took in total Rs.28,89,000.00 on two different dates being 1/9/2020 and 24/6/2021 from the informant. It is next submitted by drawing attention of this Court to Annexure-2 at page no.18-19 of the brief, which is a copy of the certified copy of the informatory petition filed under Sec. 39 of Code of Criminal Procedure in the court of C.J.M., Bokaro about forcibly obtaining the signature of the petitioner on plain paper prior to lodging of the FIR and subsequently, as a counter blast, this FIR has been lodged. It is next submitted that the petitioner has is a permanent employee of Bokaro Steel Plant and he has no criminal antecedent. It is then submitted that the petitioner undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.