Arvind Ram vs State Of Jharkhand

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

The present application has been filed for grant of regular bail to the petitioner in connection with Bardiha P.S. Case No.01 of 2020, registered for the

offence under Sections 406, 409, 419, 420, 467, 468, 472 and 120(B)/34 of the Indian Penal Code.

Learned counsel for the petitioner has argued that the petitioner is in custody since 27.05.2020. The present case has been lodged at the instance of

Mr. Santosh Kumar, Panchayat Secretary of the Bardha area, who is otherwise responsible for keeping the records of the cheque-book. It has been

alleged that this petitioner has received the amount but it was for the work already done. The department should enquired the matter as no excess

payment has been made to him.

Counsel for the State has opposed the prayer for bail and submitted that there is allegation of forgery of signature and there is material against this

petitioner, and case is still under investigation.

Considering the material available on record, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten

thousand only) with two sureties of the like amount each to the satisfaction of the learned J.M.1st Class, Garhwa in connection with Bardiha P.S.

Case No.01 of 2020, subject to condition that the petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number

before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the

court.