Dhaneshwari Orain @ Dhaneshwari ... vs The State Of Jharkhand
2023 Latest Caselaw 3894 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No.8037 of 2023
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Dhaneshwari Orain @ Dhaneshwari Oraon .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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     For the Petitioner         : Mr. Ashok Kr. Pandey, Advocate
     For the State              : Mr. Subodh Kr. Dubey, Addl.P.P
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     Order No.02 Dated- 11/10/2023
           Heard the parties.

Apprehending her arrest in connection with Bhandra P.S. Case No.12 of 2023 instituted under Sections 406, 420, 409 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner being the Mukhiya of Jagai Panchayat was instrumental for release of money under MANREGA Scheme by not adhering to the rules and regulations in payment of wages to the co-accused Mangleshwar Oraon @ Mathiya. It is submitted that the allegation against the petitioner is false. It is next submitted that there is inordinate delay in lodging the F.I.R. It is further submitted that the co- accused Mangleshwar Oraon @ Mathiya has already been acquitted of the charge in connection with Bhandra P.S. Case No.73 of 2018 corresponding to G.R. No.590 of 2013 vide judgment dated 25.03.2021 passed by the S.D.J.M., Lohardaga. It is also submitted that the petitioner is a female. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of her arrest or surrendering, she will be enlarged on bail on depositing Rs.20,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Lohardaga in connection with Bhandra P.S. Case No.12 of 2023 with the condition that she will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish her mobile number and photocopy of the Aadhar Card with an undertaking that she will not change her mobile number during the pendency of the case and further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Anil Kumar Choudhary, J.) Animesh/