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Jharkhand High Court

Jai Prakash Bhagat @ Jay Prakash Bhagat vs The State Of Jharkhand & Anr. ... ... on 12 October, 2019

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B. A. No. 7124 of 2019

                   Jai Prakash Bhagat @ Jay Prakash Bhagat
                                                          ...             Petitioner
                                              Versus
                   The State of Jharkhand & Anr.          ...           Opposite Parties


           Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

          For the Petitioner               : Mr. K. Prajapati, Adv.
          For the State                    : Addl. P.P.



02 / 12.10.19

Heard the parties.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Tiruldih P.S. Case No. 21 of 2019 registered under Sections 406, 409, 420, 504, 506, 120B of the Indian Penal Code.

The learned counsel appearing for the petitioner submits that the allegations against the petitioner is that he has taken Rs. 3,00,000/- from the opposite party no. 2 but he is not repaying the same and thus, he has cheated opposite party no. 2. It is then submitted that the allegations against the petitioner are all false and the petitioner has not taken any money from opposite party no. 2. hence, the petitioner be given the privilege of anticipatory bail.

Let notice be issued to Opposite Party No. 2. The petitioner is directed to file requisites of notice through both processes i.e. under registered post with A/D as well as through ordinary process within seven days, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.

List this case on 09.01.2020.

Considering the submissions of the counsels and the fact as discussed above, I am inclined to pass an interim order of anticipatory bail to the petitioner provisionally till 09.01.2020. In case of the petitioner being arrested by the police on or before 09.01.2020, the petitioner shall be released on bail provisionally on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Tiruldih P.S. Case No. 21 of 2019 subject to the conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.) Smita/-