Jharkhand High Court
Sajjad Ansari Alias Md. Sazzad Ansair ... vs The State Of Jharkhand And Anr. ... Opp. ... on 25 August, 2023
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2880 of 2023
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Sajjad Ansari alias Md. Sazzad Ansair alias Md. Sazzad Ansari
.... Petitioner(s).
Versus
The State of Jharkhand and Anr. ... Opp. Party(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Manoj Kumar Sah, Advocate. For the State : Mr. Naveen Kr. Gaunjhu, A.P.P. .........
4/25.08.2023: Heard, the parties.
The petitioner is apprehending his arrest for the offences under Sections 420, 406, 120(B), 467 and 468 of IPC.
The allegation against the petitioner that he had withdrawn money fraudulently by preparing forged documents, which was supposed to be paid to the raiyat, whose lands were acquired for the benefit of Bengal Emta Coal Company.
Considering the nature of allegation, I am not inclined to grant anticipatory bail to the petitioner. Accordingly, the prayer for anticipatory bail of the petitioner in connection with Amrapara P.S. Case No.48 of 2018, corresponding to G.R. No.567 of 2018, pending in the court of learned Judicial Magistrate 1st Class, Pakur stands rejected.
(ANANDA SEN, J.) R.S./