Nita Singh vs State of Jharkhand & Ors

Petitioner is apprehending his arrest in connection with Ramgarh P.S. Case No. 81 of 2016, corresponding to G.R. No. 287 of 2016, registered under Sections 406 / 420 of the I.P.C.

Pursuant to order dated 26.07.2017 the petitioner has filed supplementary affidavit. Office is directed to make diary entry and tag it with the record.

Order dated 26.07.2017 reveals that out of total amount of Rs. 5,00,000/-, the petitioner has already deposited Rs. 1,50,000/- in the account of Bandhan Bank and he was ready to deposit half of the remaining amount of Rs. 3,50,000/-, which comes to Rs. 1,75,000/- in installments and further under order dated 19.06.2017, he was directed to pay Rs. 50,000/-, which he has deposited. So, now Rs. 1,25,000/- is to be deposited by the petitioner.

In the supplementary affidavit, it has been stated that petitioner has lost his job, so he is ready to pay the remaining amount of Rs. 1,25,000/-, @ Rs. 10,000/- per month.

After hearing the parties, the offer is modified to the extent that petitioner is now directed to deposit Rs. 15,000/- per month in the account of Bandhan Bank.

Accordingly, I am inclined to admit the petitioner on provisional anticipatory bail till 30.01.2018 . Petitioner is directed to deposit Rs. 15,000/- on or before 20.09.2017 in the account of Bandhan Bank. The above named petitioner is directed to surrender in the court below on or before 21.09.2017 and to file receipt showing deposition of Rs. 15,000/- before the Bandhan Bank and thereafter his bail bonds shall be accepted 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, Ramgarh, in connection with Ramgarh P.S. Case No. 81 of 2016, corresponding to G.R. No. 287 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and subject to the condition that one of the bailors shall be close relative of the petitioner.

Petitioner is further directed to deposit the installments of October, November & December, 2017 in the Bandhan Bank latest by 20th day of every month.

List this case on 08.01.2018. On that, petitioner will file the receipt of the aforesaid depositions, so that after assessing the situation as to whether order of this court has been complied with or not, the confirmation of anticipatory provisional bail will be considered.

Copy of order be sent to the court below and also be handed over to learned APP for transmission to the informant.

Office is also directed to transmit a copy of this order to the Bandhan Bank, Ramgarh Branch, District - Ramgarh, Jharkhand through Speed Post, cost to be borne by Registry of this Court.