ANUP TOPNO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners as well as the learned counsel for the respondent State.

(2.) The petitioners are apprehending their arrest in connection with Kamdara P.S. Case No.64 of 2022, for the offence registered under Sec. 420, 467, 468, 471, 409, 120(B)/ 34 of the IPC, pending in the court of learned Judicial Magistrate 1st Class, Gumla.

(3.) The learned counsel for the petitioners submits that there are allegations of not completing nine projects of the panchayat wherein the petitioners were only looking into one of the project and there is no direct allegation of defalcation of government money against these petitioners. He further submits that so far two accused persons are concerned, they have been granted privilege of anticipatory bail considering that the project has been completed in A.B.A. No.9216 of 2023 and A.B.A. No.9215 of 2023, respectively.