Kishor Kunal @ Kishore Kunal vs State Of Jharkhand

Heard the parties.

The petitioner is apprehending his arrest in connection with Mahuadanr P.S. Case No. 38 of 2017 corresponding to G. R. No. 853 of 2017.

It has been alleged that under the Prime Minister Gram Sadak Yojna, the construction of two projects at Chatakpur road was given to M/s. Flexicon Engineers and Planners. It has further been alleged that the construction company in connivance of the senior manager had prepared forged measurement book and had withdrawn an amount of Rs. 44,68,622/-. It appears that the partners of the firm are Rahul Pandey and Kishore Kunal, son of Upendra Prasad Singh. The petitioner was the Junior Engineer in Drinking Water and Sanitation Department. The petitioner claims himself to be someone else, other than the Kishore Kunal whose name finds place in the partnership deed, as the parentage is also different. It appears that one of the partners namely, Rahul Pandey and the Deputy Manager, Finance of National Project Construction Corporation Ltd. have been granted anticipatory bail by this court in A.B.A. No. 1081 of 2019 and 4670 of 2019.

Regard being had to the facts and circumstances of the case, I am inclined to extend the privilege of anticipatory bail to the petitioner.

Accordingly, the petitioner above named is directed to surrender in the court below within four weeks and pray for bail, and in that event, he shall be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned S.D.J.M., Latehar in connection with Mahuadanr P.S. Case No. 38 of 2017 corresponding to G. R. No. 853 of 2017, subject to the conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.

This application stands allowed.