Jharkhand High Court
Kala Chand Das vs The State Of Jharkhand ..... ... ... on 18 April, 2024
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1554 of 2024
Kala Chand Das ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Shailesh, Advocate.
For the State : Mr. N.K. Ganjhu, A.P.P.
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03/ 18.04.2024 Heard learned counsel appearing for the petitioner and
learned A.P.P. for the State.
2. The petitioner is apprehending his arrest in connection with Saraidhela P.S. Case No. 267 of 2023, for the alleged offences under Sections 419, 420, 409 and 34 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Dhanbad.
3. Learned counsel appearing for the petitioner submits that from the FIR itself innocence of the petitioner has transpired. He submits that the petitioner along with Atul Kumar John Barla has handed over the charge on 09.10.2023 by way of proper handing over and taking over of charge and Vikash Kumar Mandal has taken the charge on 09.10.2023 after proper verification of the cash. He further submits that physical verification was made on 12.10.2023 and 16.10.2023 and on verification, it was found that there is discrepancy in the cash. He also submits that without the involvement of the Manager, the said discrepancy cannot be occurred and in view of that, the Manager is also responsible and the Manager, only to save his skin, has lodged the case against the petitioner and one Atul Kumar John Barla. He further submits that the petitioner is ready to co-operate in the investigation and the petitioner has already filed his reply before the competent authority.
4. Learned A.P.P. for the State has opposed the prayer on the ground that this is the crime against the society and two bank officials, whose integrity should be more higher than any person, have been found indulged in the said cash discrepancy.
5. Looking into the contents of the FIR, it transpires that the petitioner and one Atul Kumar John Barla are named in the FIR and they were handed over the charge to one Vikash Kumar Mandal on -1- 09.10.2023, however, the physical verification was made on 12.10.2023 and 16.10.2023 and on verification, it was found that there is discrepancy of the cash to the tune of Rs. 1,02,83,647/-.
6. There are serious allegations against the petitioner and the other accused person, who are the bank officials and in view of the attending facts and circumstances of the case, I am not inclined to grant anticipatory bail to the petitioner. Accordingly, his prayer for anticipatory bail is rejected.
(Sanjay Kumar Dwivedi, J.) Amitesh/-
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