Rudra Prasanna Acharya vs State Of Jharkhand

Heard the parties.

Defect No. 9 (i), as pointed out by the office, is ignored. The petitioner apprehends his arrest in connection with Tiruldih P.S. Case No. 22 of 2020.

It has been alleged that the petitioner and others were involved in misappropriation of compensation amount arising out of a land acquisition proceeding. The petitioner is an Amin in Swarn Rekha Multi-Purpose Project.

It has been stated by the learned senior counsel for the petitioner that although it has been alleged that the petitioner had received the cheque in the name of Ghasni Mundian and had not handed over to the concerned person but the CC voucher belies such allegation as it appears that the cheque was handed over to Ghasni Mundian and the signature of the Chairman of Tiruldih Lamps as well as Special Land Acquisition Officer finds place in the said document.

Learned A.P.P. has opposed the prayer for anticipatory bail of the petitioner. The C.C. Voucher, a copy of which has been sent through Email to this Court, does indicate that Balram Singh Munda, who is a Chairman of Tiruldih Lamps, had handed over the cheque to Ghasni Mundian and the same has been countersigned by the Special Land Acquisition Officer.

In view of the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner.

The petitioner, named above, is directed to surrender in the court below within a period of four weeks from today and on his surrender/arrest, he will be enlarged 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 learned Judicial Magistrate, 1 st class, Seraikella in connection with Tiruldih P.S. Case No. 22 of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

This application stands allowed.