Jharkhand High Court
Dilip Kumar vs The State Of Jharkhand on 20 September, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.6205 of 2019
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Dilip Kumar .... .... .... Petitioner
Versus
1. The State of Jharkhand
2. Anita Kumari .... .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Abhishek Kumar Geasen, Advocate
For the State : Mr. Rakesh Ranjan, A.P.P
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Order No.04 Dated- 20.09.2019
Apprehending his arrest in connection with Sadar (Mesra) P.S. Case No.417 of 2018 instituted under Sections 406, 420, 465, 467, 468, 447 & 120B of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Heard learned counsel appearing for the petitioner and learned A.P.P appearing for the State.
Let notice be issued to O.P. No.2 under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within one week by the petitioner, failing which, this anticipatory bail application shall stand dismissed without further reference to the Bench.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner being the power of attorney holder of the land owner has executed a sale-deed by committing cheating and forgery by mentioning wrong plot number. It is submitted that the allegation against the petitioner is false. It is then submitted that the plot number has rightly been mentioned and in Title Suit No.6851 of 2018 passed by Civil Judge, Senior Division, Ranchi, the informant/opposite party No.2 has taken the plea that the said plot number mentioned in the schedule of the sale-deed of the property executed by the petitioner is correct. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned A.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
List this case on 11.12.2019.
Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioner till 11.12.2019. In case of the petitioner being arrested by the police on or before 11.12.2019, he shall be released on bail provisionally on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Sadar (Mesra) P.S. Case No.417 of 2018 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Animesh/