Sanjay Munda vs State Of Jharkhand

Ananda Sen, J.

Heard the parties.

This anticipatory bail application under Section 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioners apprehending their arrest for offences under Sections 420, 406, 467, 468 and 120-B IPC.

Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.

After hearing the parties, I find that the allegation against the petitioners is that they have misappropriated some of the amount which according to the informant fall within his share in relation to payment of compensation in lieu of acquisition of land.

Admittedly, the parties are related to each other and the amount of compensation was paid to the petitioners with an understanding that the same was to be distributed to the other shareholders.

It is the case that the informant claims more share in the property and thus he should have been paid more but the petitioners misappropriated his share.

Considering the nature of allegation and the dispute which relates to sharing the property and disbursement of compensation amount, I am inclined to grant anticipatory bail to these petitioners.

Accordingly,  this  Anticipatory  Bail  Application  stands allowed. The petitioners, above named, are directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of their surrender or arrest, they shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Chief Judicial Magistrate, Ramgarh, in connection with Mandu (Kuju) P.S. Case No.104 of 2024, subject to the condition that one of the bailers should be a close relative of the petitioners and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property.