Jharkhand High Court
Shashi Shankar Jha vs The State Of Jharkhand ... Opposite ... on 4 May, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3070 of 2022
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Shashi Shankar Jha ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Debopriyo Pal, Advocate
For the State : Mr. Arup Kr. Dey, Addl. P.P.
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Order No.02 Dated- 04.05.2022
Heard the parties through video conferencing. Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Giridih (T) P.S. Case No.132 of 2016 (G.R. No. 1512 of 2016) registered under sections 406/420/120B of the Indian Penal Code and under section 66(D) of the I.T. Act.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that while the petitioner was posted as Branch Manager, Indian Bank, Baliganj Branch at Kolkata, the petitioner helped the co-accused in encashing the demand draft issued by the H.D.F.C. Bank, Giridih Branch, through the said Indian Bank, Baliganj Branch of which the petitioner was the Branch Manager. It is further submitted that the allegations against the petitioner are all false and thesaid Indian Bank, Baliganj Branch of the petitioner had no knowledge about any stop payment instruction allegedly given by the informant to the H.D.F.C. Bank, Giridih Branch, and the said draft was encashed in ordinary course of business of the said Branch of which, the petitioner at the relevant time was the Branch Manager. It is next submitted that the petitioner is an officer of a Nationalized Bank and is presently posted as Chief Manager, Risk Management Department, Indian Bank, Chennai - 600014. It is lastly submitted that the petitioner undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail. Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.
Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge (Cyber Case)-cum-D.J.-II, Giridih, in connection with Giridih (T) P.S. Case No.132 of 2016 (G.R. No. 1512 of 2016) with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-