PRASANJIT PANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These anticipatory bail applications under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, have been preferred by the petitioners apprehending their arrest in connection with Dhurwa P.S. Case No.38 of 2025, for offences under Ss. 316(5), 318(4), 338, 319(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023. The cases are presently pending before the Court of learned C.J.M., Ranchi.

(2.) It is alleged by the informant ' Samendra Mandal, that he met with one Pramod Kumar Behera. The said Pramod Behera stated that he is a G.M. in H.E.C. and he is also an IAS Officer of 2001 Batch. It is stated that on the pretext of making available some plots for constructions and also for giving jobs to several persons, Pramod Behera, had taken huge amounts from several persons including the informant, Neeraj Kumar Sah and others. It was later on found that Pramod Behera has cheated the informant and many other persons.

(3.) During the course of argument, Mr. Indrajit Sinha, learned counsel representing the petitioners submits that there is no allegation against the petitioner - Pratima Behera, who is the wife of Pramod Kumar Behera. So far as the petitioner ' Monalisa Behera is concerned, she is the daughter of Pramod Kumar Behera and in her account Rs.43,700.00 has been credited on the direction of Pramod Kumar Behera. He submits that if the entire fardbeyan is read properly, it would be crystal clear that the entire grievance of the informant is against Pramod Behera, who is the mastermind of the occurrence and since these three petitioners are wife, daughter and an acquaintance of the main accused, they have been roped in this case.