Ajay @ Ajay Kumar Singh vs The State of Jharkhand

Petitioner is apprehending his arrest in connection with Torpa P.S. Case No. 25 of 2011, corresponding to G.R. No. 262 of 2011, registered under Sections 420, 467, 468, 471, 34 of the I.P.C., lodged on the basis of one written report given by Unna Devi alleging that her husband Late Prem Deep Kumar was working in Army and was posted in Mahar Regiment and she had a joint account with her husband in Torpa Branch of the State Bank of India. On 30.05.2010, her husband was murdered, for which a criminal case was instituted and Army has transmitted Rs. 6,00,000/- in the joint account of the informant and her husband. On 19.06.2011 when informant went to withdraw the said amount from the State Bank of India, Torpa Branch, the Branch Manager disclosed that the aforesaid amount has already been transferred on 10.05.2011 in the Joint Account of Parents-in-law namely Chaitu Sahu and Suraita Devi in Vairengle Branch of the State Bank of India, Aizwal (Mizoram) and the parents-in-law of informant in collusion with the Manager of the Bank has fraudulently got the said amount.

Learned counsel for the petitioner has submitted that petitioner is the Branch Manager of the State Bank of India, Aizwal (Mizoram). Learned counsel for the petitioner has relied on Annexure-4 of the anticipatory bail application, wherein, the Branch Manager, State Bank of India, Vairengte, Mizoram given a affidavit that the amount of Rs. 6,00,000/- of said account is put on hold. It is submitted that money was not transferred. It is further submitted that the mother-in-law of the informant was granted regular bail by the learned Judicial Commissioner, Ranchi, Camp Court at Khunti in B.P. No. 1454 of 2012 and

further, father-in-law of informant was granted anticipatory bail in A.B.P. No. 106 of 2012 by learned Judicial Commissioner, Ranchi, Camp Court at Khunti.

It is submitted that earlier processes were issued, which was challenged before this Court in Cr.M.P. No. 2134 of 2015, which was quashed on 25.02.2016.

Learned APP has opposed the prayer for anticipatory bail.

Be that as it may, I am inclined to admit the petitioner on anticipatory bail. The above named petitioner is directed to surrender in the Court below within five weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Khunti, in connection with Torpa P.S. Case No. 25 of 2011, corresponding to G.R. No. 262 of 2011, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., subject to the further condition that one of the bailers shall be the local resident of Khunti District and also with further condition that before surrender, petitioner shall deposit Rs. 11,000/- by way of cost before the Secretary General, Jharkhand High Court Advocates'' Association, Ranchi and shall file receipt before the trial court.

Let a copy of order be communicated to the trial court and also sent to the Secretary General, Jharkhand High Court Advocates'' Association, Ranchi.