Jharkhand High Court
Jayant Kumar Aged About 53 Years vs The State Of Jharkhand .... Opposite ... on 21 April, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2026:JHHC:11784
IN THE HIGH COURT OF JHARKHAND, RANCHI
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A.B.A. No. 1819 of 2026
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Jayant Kumar aged about 53 years, son of Prashant Kumar Rai, resident of Flat No.42, Sarvahit Apartment, Pocket-A, Sector-17, Dwarka, PS Dwarka, PO NSIT Dwarka, Area-South West Delhi/ Delhi NCT .... 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. Naveen Jaiswal, Advocate For the State :- Mrs.Priya Shrestha, Advocate
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4/21.04.2026 Heard learned counsels for petitioner and for the State.
2. The petitioner is apprehending his arrest in connection with Sukhdeonagar P.S. Case No.84 of 2023, for offence registered under section 406, 420, 120B of the Indian Penal Code, pending in court of learned Judicial Magistrate-XXXI, Ranchi.
3. Learned counsel for petitioner submits that the petitioner happened to be Director (Sales) of M/s Remson Prime Technology Pvt Ltd. He next submits that CNF Agent of the said company has been granted anticipatory bail in ABA No.3806 of 2025. He next submits that as per the agreement, on the security deposit, it was agreed upon that the company of the petitioner will pay 1.5 % interest per month and it is alleged that interest was paid for some period and thereafter the same has not been paid. He next submits that there is arbitration clause in the agreement which should have been invoked instead of criminal case filed for recovery of the amount.
4. Learned State counsel opposes prayer and submits that even on receiving the notice the petitioner is not cooperating and in view of that, 1 2026:JHHC:11784 the anticipatory bail may kindly be rejected.
5. In view of above, prima-facie, it appears that the case is arising out of business transaction and admittedly for some period the interest was paid and thereafter it was stopped and there is an agreement between the parties in which there is an arbitration clause.
6. Considering the nature of allegation, which arises out of business dealings and the allegation is that the interest on the amount of security deposit, has not been paid, I am inclined to allow this anticipatory bail application. Accordingly, the petitioner, above named, is directed to surrender before the court below within two weeks from today, and in the event of his surrender/arrest, the learned court is directed to enlarge the petitioner 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 Judicial Magistrate-XXXI, Ranchi, in connection with Sukhdeonagar P.S. Case No. 84/2023, subject to condition that one of the bailors should be close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his/her name or in the name of his/her ancestors in which he/she is having share and to that effect, he/she has to file an affidavit before the learned Trial Court indicating his/her share in the property with further condition that petitioner will appear before the Investigating Officer once in every fifteen days till submission of final report.
( Sanjay Kumar Dwivedi, J.) 21.04.2026 SI/ 2