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Jharkhand High Court

Md Akram Ansari vs The State Of Jharkhand on 3 July, 2017

Author: Anant Bijay Singh

Bench: Anant Bijay Singh

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No. 2887 of 2016

        Md. Akram Ansari                              ...... Petitioner
                              Versus
        1.The State of Jharkhand
        2. Bhola Nath Mandal                     ...... Opposite Parties
                             ---------

CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH

---------

        For the Petitioner          :  Mr. Priyadarshi, Advocate
        For the State               :  A.P.P.
                             ---------
        08/Dated: 03/07/2017

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is apprehending his arrest in connection with the case registered under Sections 406 and 420/34 of the Indian Penal Code.

Under order dated 23.03.2017 a report was called for regarding the process under Section 82/83 Cr.P.C have been issued or not, the same has been received.

Perused the report of Chief Judicial Magistrate-Cum-1 st Assistant Sessions Judge-Cum-Senior Civil Judge-II, Dumkar, which reveals that process under Section 82/83 Cr.P.C has not been issued against the petitioner.

Learned counsel for the petitioner has submitted that petitioner has taken only Rs. 5,400/- from Md. Istiak to deposit in the company and when Md. Istiak complained before this petitioner and demanded Rs. 5,400/- the petitioner returned Rs. 5,400/- to him and for the satisfaction of the petitioner and himself Md. Istiak executed an affidavit in this regard on 27.01.2015.

Learned A.P.P has opposed the prayer for anticipatory bail. In the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Dumka in connection with Dumka (T) P.S. Case No. 158 of 2014 corresponding to G.R. No. 835 of 2014, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Anant Bijay Singh, J.) Satayendra/