BINOD CHANDRA JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, the learned senior counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondent State (ACB).

(2.) This application has been filed for grant of regular bail to the petitioner in connection with A.C.B. P.S. Case No.09 of 2025, registered for the offence under Sec. 409, 467, 469, 471, 420, 120B of Indian Penal Code and Sec. 13(2) read with Sec. 13(1)(c) and (d) of Prevention of Corruption Act, 1988, pending in court of learned Special Judge (A.C.B.), Hazaribagh.

(3.) Mr. Ajit Kumar, the learned senior counsel appearing for the petitioner submits that in the F.I.R., the allegation is made of transferring of Khas Mahal land in favour of 23 persons and the allegation against the petitioner is that the petitioner was posted as Khas Mahal Padadhikari, Hazaribagh, and he has initiated the file for transfer of Khas Mahal land in favour of 23 persons. He next submits that the petitioner was posted at Hazaribagh as Khas Mahal Padadhikari with effect from 17/1/2009 and remained in charge up to 31/1/2010. He next submits that the petitioner on 1/2/2010 (afternoon), assumed the charge of Deputy Director GPF Directorate, Department of Finance, Ranchi and the accused/petitioner has relinquished his charged as DPRO, Hazaribagh on 8/2/2010.