CHAKRAVARTI NATH SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellants has preferred this appeal under Sec. 14 A(2) of the Scheduled Caste and Scheduled Tribe (Prevention of atrocities) Act being aggrieved and dissatisfied by the order dated 09.02.2017 in A.B.P. No. 09/2017, passed by learned Sessions Judge, Gumla whereby and whereunder anticipatory bail petition of the appellant was rejected.

(2.) The brief facts of the case is that the appellant and informant are living in same village and in the year 2010 the appellant had induced the informant to invest the amount of Rs. 7,850.00 in a scheme, thereupon informant had invested the said amount and when he went to realise the said amount then the appellant refused to return the money and abused the informant by his caste name.

(3.) Pursuant to order dated 20.06.2017, both the parties are physically present and the appellant is ready to refund Rs. 15,700/ today itself.