Shubham Mazumdar vs State Of Jharkhand

Ananda Sen, J.

This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Kotwali P.S. Case No.121 of 2024, for offences under Sections 408, 420, 467, 468, 471 and 120 B IPC. The case is presently pending before the Court of learned Chief Judicial Magistrate, Ranchi.

Learned counsel representing the petitioner submits that at best this case is under Section 408 IPC. He submits that the petitioner is ready to cooperate in the investigation. He further submits that there is delay of more than an year in lodging the F.I.R.

Learned A.P.P. representing the State opposes the anticipatory bail application.

After hearing the parties, I find that the petitioner was appointed earlier as a delivery boy and thereafter within three months, he was made the Manager of the Company of the informant. Later on during audit, it was found that the petitioner systematically started defalcating the amount by manipulating the Google chart thereby transferring the amount to his account.

The impugned order suggests that during investigation, initially the amount transferred was Rs.60 lac and odd, but learned counsel representing the petitioner submits that now it has reached nearly more than 2 crore. The impugned order also suggests that the amount was transferred to the account of this petitioner.

Considering the aforesaid material which has surfaced during investigation, this is not a fit case for grant of anticipatory bail, rather it is a case where custodial interrogation is necessary.

With the aforesaid observation, this Anticipatory Bail Application stands dismissed.