Debendra Ram Alias Deb Narayan Ram Alias ... vs The State Of Jharkhand on 3 February, 2015

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Jharkhand High Court

Debendra Ram Alias Deb Narayan Ram Alias ... vs The State Of Jharkhand on 3 February, 2015

Bench: H. C. Mishra

          IN       THE      HIGH      COURT      OF    JHARKHAND              AT     RANCHI
                                    A. B. A. No. 3327 of 2014
          Debendra Ram
          @ Deb Narayan Ram @ Deonandan Ram                 ...    Petitioner
                                    Versus
          The State of Jharkhand                        ..... ...    Opposite Party
                                 --------
                 CORAM       :   HON'BLE MR. JUSTICE H. C. MISHRA
                                 ------
          For the Petitioner     :        Mr. S.P. Roy, Advocate
          For the State          :        A.P.P.
                                       ------

6/ 03.02.2015

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

The petitioner is apprehending his arrest in connection with Raneshwar P.S. Case No. 95 of 2013 corresponding to G.R. No. 1705 of 2013, for the alleged offences under Sections 419, 420, 467, 468, 471, 406, 120-B of the Indian Penal Code.

The petitioner at the relevant time was the Branch Manager of State Bank of India and there is allegation in the FIR that KCC loans were sanctioned to the beneficiaries, in which, bribe was taken from the beneficiaries.

Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case and in course of enquiry, the beneficiaries have stated that they have given money to the middlemen. Learned counsel has submitted that no beneficiary has stated that they have given money directly to the Bank employees. It is also submitted that one of the Bank employees has been granted anticipatory bail by order dated 1.5.2014 in A.B.A. No. 257 of 2014.

Learned counsel for the State, on the other hand, has opposed the prayer for bail and has submitted from the case diary that the beneficiaries have stated that they had given money to the middlemen and there is allegation against the petitioner to have taken money through the middlemen. The petitioner at the relevant time was the Branch Manager of the Bank.

In the facts of this case, I am not inclined to grant anticipatory bail to petitioner, Debendra Ram @ Deb Narayan Ram @ Deonandan Ram. Accordingly, his prayer for anticipatory bail is rejected.

( H. C. Mishra, J.) R.Kr.

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Jharkhand High Court