MANOJ PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) This bail application has been filed on behalf of the abovenamed applicant with prayer to release on bail in connection with Bashistanagar P.S. Case No.36 of 2021, registered under Sec. 392 of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate, Chatra.

(3.) The learned counsel for the applicant has submitted that the FIR was lodged by the informant, namely, Deepak Kumar Sharma against the unknown persons with the police station concerned with these allegations that he was Director of CSP Centre, Ghanghari. On 9/4/2021 in the morning at 9:30 am, he left his house for the CSP Centre, amid the way, three to four persons who were on two motorcycles intercepted him and looted the amount of Rs.84,500.00 in cash, two mobile phone, blank cheque book, pass book of the customers and another document.