Jharkhand High Court
Rounak Das vs The State Of Jharkhand ... .... Opp. ... on 2 September, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 6122 of 2022
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Rounak Das ... .... Petitioner
Versus
The State of Jharkhand ... .... Opp. Party
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
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For the Petitioner : Mr. Rohan Mazumdar, Advocate For the State : Mr. Abhay Kr. Tiwari, A.P.P.
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Oral Order 04 / Dated : 02.09.2022 Apprehending his arrest, petitioner- Rounak Das has moved this Court for grant of privilege of anticipatory bail in connection with Sitaram Dera P.S. Case No. 135 of 2020 registered under Sections 188, 406, 420, 34 of the Indian Penal Code and Sections 17(1), 17(2), 17(3) of Jharkhand Apartment Ownership Act.
Heard the parties.
As per the prosecution case, the petitioner is a contractor and the informant is the Special Officer of Jamshedpur Notified Area and the case has been registered for making construction of the building in deviation from the map passed by the JNAC.
It is submitted by learned counsel for the petitioner that the petitioner is innocent and has been falsely implicated in this case. It is further submitted that Sections 406 and 420 of IPC will not be made out against the petitioner.
The Addl. P.P. opposed the prayer for bail and submitted that there is specific allegation against the petitioner for violation of sanctioned map for which the instant case has been filed.
Considering the submissions of learned counsel and the fact as discussed above, the anticipatory bail application is allowed. Hence, in the event of his arrest or surrender within a period of two weeks from the date of this order, the petitioner named above shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below, subject to the conditions laid down under section 438 (2) Cr. P.C. The petitioner will cooperate in the investigation and will appear on notice under Section 41A of Cr. P.C. (Gautam Kumar Choudhary, J.) AKT