PHANI BHUSHAN MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the sides.

(2.) This bail application has been filed on behalf of Phani Bhushan Mahato @ Phani Bhusan Mahato who is in custody since 2/9/2025 in connection with Ichagarh P.S. Case No. 31 of 2025 for the offence registered under Ss. 417, 420, 465, 467, 468, 471 and 34 of the IPC pending in the Court of learned Addl. Chief Judicial Magistrate at Chandil is pressed into motion.

(3.) As per the FIR, this petitioner along with other two co-accused persons induced the informant on a false promise to provide employment in postal department to give Rs.2,00,000.00 and embezzled the said sum and job was also not provided.