Jharkhand High Court
Laxmi Shankar Pandey vs The State Of Jharkhand on 28 June, 2022
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3413 of 2022
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1. Laxmi Shankar Pandey
2. Santosh Kumar Singh
3. Jitendra Kumar .... .... .... Petitioners Versus
1. The State of Jharkhand
2. Dipankar Dan .... .... .... Opposite Parties CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioners : Mr. Nilesh Kumar, Advocate For the State : Mr. V.S. Sahay, A.P.P. Oral Order 02/ Dated :28.06.2022 The anticipatory bail application filed on behalf of petitioners- Laxmi Shankar Pandey, Santosh Kumar Singh and Jitendra Kumar, who are apprehending their arrest in connection with Protest-cum-Complaint Case No.2777 of 2019 for the offence registered under Sections 406, 409, 418, 420/34 of the Indian Penal Code pending in the Court of Ms. Pratima Oraon, learned Judicial Magistrate, 1st Class, Dhanbad, is pressed into motion.
It is submitted by the learned counsel that initially after investigation, the police submitted final form and on the basis of protest petition, cognizance has been now taken after four years under Section 406 of the I.P.C. It is further submitted that the present case is outcome of financial dispute regarding non-payment of service charges. It is further submitted that this case is counter to Mandu (Kuju) P.S. Case No.48/2017.
Learned A.P.P. has opposed the prayer for bail. It is submitted that matter involves non-payment after the supply of set-top boxes and other equipments worth Rs 12 lakhs.
Considering the submissions made, the anticipatory bail application is allowed. Accordingly, the petitioners- Laxmi Shankar Pandey, Santosh Kumar Singh and Jitendra Kumar, are directed to surrender before the learned Trial Court within a period of four weeks and in the event of his arrest or surrender, they shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) each with two sureties of the like amount each to the satisfaction of the Court below, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Gautam Kumar Choudhary, J.) Anit