Jharkhand High Court
Narne Srinivasa Rao vs The State Of Jharkhand on 16 June, 2025
Author: Ananda Sen
Bench: Ananda Sen
2025:JHHC:15706
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 5589 of 2024
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Narne Srinivasa Rao, aged about 59 years, son of Narne Appa
Rao @ Appa Rao, resident of Plot No. 4, 5, Road No. 1, Film
Nagar, Opp. BVBP School, Jubilee Hills, Shaiukpet, Hyderabad,
Telangana-500033 ... ... Petitioner
Versus
1. The State of Jharkhand.
2. Arbind Kumar Singh, S/o Sri Ram Rekha Singh, r/o-B-II, 437,
Dhurwa, P.O. + P.S.-Dhurwa, Ranchi, 834004.
... ... Opposite Party
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Nirupama, Advocate.
For the State : Ms. Nehala Sharmin, A.P.P.
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07/ 16.06.2025
Heard the parties.
1. This anticipatory bail application under Section 482 and 484 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioners apprehending their arrest for offences registered under Section 403, 406, 420, 120(B) of the Indian Penal Code.
2. The story as per the informant is that on assurance of the petitioner, an agreement was executed between the informant and the petitioner for running a joint venture of construction of roads in Jamtara and Khunti Districts and for which, the informant gave 1.5 crores to the petitioner but the plan could not succeed and the money of the informant was not returned by the petitioner for which this case has been lodged.
3. During course of argument, it has been brought to the notice of this Court by the learned counsel for the petitioner that the petitioner has appeared and the police has got his statement recorded. He further submits that the matter was taken up for mediation but the same could not be resolved.
2025:JHHC:15706
4. The learned counsel appearing on behalf of the informant submits that 1.5 crores have been given to the petitioner but the petitioner neither returned the amount, nor given the share of profit and nor started the work.
5. Learned A.P.P. representing the State opposes the prayer for anticipatory bail.
6. Considering the nature of the allegation which is primarily arises out of the business transaction between the parties and the fact that petitioner has appeared before the I.O. in compliance of the Section 41-A of the Cr.P.C., this Anticipatory Bail Application stands allowed. The petitioner above named, is directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of his surrender or arrest, he shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Ranchi. in connection with Dhurwa P.S. Case No.241 of 2023, subject to the condition that one of the bailers should be a close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property.
7. Further, till the final report is submitted by the police, the petitioner will appear personally before the I.O. once in 15 days.
(ANANDA SEN, J.) Rashmi/ Cp-2