MAHANAND JUNUL KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Apprehending his arrest in connection with Khunti P.S. Case No. 145 of 2022 instituted under Ss. 420, 467, 468, 471 of the Indian Penal Code, the petitioner has moved to this Court for grant of privilege of anticipatory bail.

(2.) As per F.I.R, allegation is that accused person have withdrawn huge money from the loan account of informant's mother.

(3.) Learned counsel for the petitioner has submitted that petitioner is innocent and has committed no offence at all rather he has been falsely implicated in this case. It is submitted that he has taken Rs.11,49,910.00 (Rs.Eleven Lacs Forty Nine Thousand Nine Hundred Ten) from the informant's mother. Out of total Rs.11,49,910.00 (Rs.Eleven Lacs Forty Nine Thousand Nine Hundred Ten) he has returned Rs.9,50,000/- (Rs.Nine Lacs Fifty Thousand), as such, Rs.2,44,910/- (Rs.Two Lacs Forty Four Thousand Nine Hundred Ten) is remaining to be paid and petitioner is ready to pay the said amount but informant is not accepting. Petitioner has appeared before the I.O. in compliance of notice under Sec. 41(A) Cr.P.C. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and also abide by all terms and conditions which may be imposed in the matter of granting anticipatory bail to the petitioner. Hence, the petitioner may be extended the privilege of anticipatory bail.