MANOJ KUMAR AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant(s), who is an accused for the offence under Ss. 406, 420, 427, 379, 380 and 120B IPC, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Galudih P.S. Case No.28 of 2023.

(3.) Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that a piece of land has been sold by this applicant to the informant but the disputed area has never been sold and for this purpose he has relied upon the sale deed. It has been further submitted that there is further structure in the same plot but that has never been sold but the informant has claimed that he has paid money for the same. Admittedly, there is no sale and purchase. For protection of the same, the informant has filed writ petition being W.P.(C) No.2274 of 2021, which has been dismissed as withdrawn on 16/8/2022. Thereafter, present criminal case has been filed. Even if the entire allegation is accepted to be true, it is out and out civil dispute and it has given colour of criminality. On the above basis, prayer for anticipatory bail has been made.