DEEPAK KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Chaibasa (Sadar) P.S. Case No.03 of 2017, corresponding to G.R. No.07 of 2017, the case registered under Sections 420, 467, 468, 471, 120B of the Indian Penal Code.

(2.) The present case has been lodged on the basis of a written report given by Mani Shankar Prasad, Branch Manager, LIC of India, Chaibasa Branch, therein alleging that the petitioner is the LIC agent and one Om Prakash Sao is the policy holder. It is further alleged that the petitioner after preparing documents, he withdrawn the death claim showing that the policy holder, Om Prakash died.

(3.) It appears that the petitioner has earlier moved before this Court for grant of anticipatory bail vide A.B.A. No.1586 of 2017, which was dismissed vide order dated 19.06.2017 as the process under Section 82 Cr.P.C. has been issued. Thereafter, petitioner has filed Cr.M.P. No.1641/17 for quashing the process issued under Section 82 Cr.P.C., which was allowed vide order dated 31.07.2017 by a Coordinate Bench of this Court and thereafter the present anticipatory bail application has been filed.