VIVEK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner is apprehending his arrest in connection with Dhansar P.S. Case No. 279 of 2018 for the offences registered under Ss. 419, 420 and 406 of the Indian Penal Code, pending in the court of learned J.M. 1st Class, Dhanbad.

(2.) Learned counsel for the petitioner has submitted that it is alleged that certain amount has been transferred to his account but this is not actual fact in the present case. She further submitted that even otherwise petitioner is no more required for further investigation in the present case and learned counsel undertakes that petitioner shall appear on each and every date of hearing before the trial Court. Upon aforesaid premise prayer for anticipatory bail has been made.

(3.) Learned APP appearing for the State has opposed the prayer of anticipatory bail.