Vikash Ranjan Lala vs The State Of Jharkhand
2025 Latest Caselaw 911 Jhar

Jharkhand High Court

Vikash Ranjan Lala vs The State Of Jharkhand on 18 July, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                      2025:JHHC:19700
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 3837 of 2025
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        Vikash Ranjan Lala, S/o Ramni Ranjan Lala, R/o Ultra Tech Infra Structure Pvt.
        Ltd. Shree Krishna Complex Near Radha Swami Arcade P.O + P.S.- Saraidhela,
        District- Dhanbad, Jharkhand
                                                              .... Petitioner(s).
                                            Versus
        1.The State of Jharkhand
        2.Mrs. Sampa Sengupta, W/o T.K. Sengupta, R/o Quarter No.88/DEF, South
        Colony, P.O. Gomoh, P.S. Hariharpur, District Dhyanbad
                                                                   ... Opp. Party(s)
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                 CORAM      :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Aditya Kumar Jha, Advocate For the State : Mr. Suraj Deo Munda, AddI. P.P. .........

02/ 18.07.2025: Heard, learned counsel for the petitioner and learned counsel for the

State.

2. This is an application filed by the petitioner praying for grant of anticipatory bail under Sections 482 and 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 apprehending his arrest for the offences under Sections 406 and 420 of IPC, in connection with Complaint Case No.2428 of 2018, pending in the Court of learned J.M.F.C. at Dhanbad.

3. The allegation against the petitioner is that the huge amount of money has been received by the petitioner from the complainant for construction of building, which was misappropriated and the building was also not constructed.

4. The offence punishable is for maximum period of 7 years or less.

5. Admittedly, the case arises out of a complaint and only after summons have been issued, this petitioner has appeared in this case. This Court time and again has held based on the judgment of the Hon'ble Supreme Court that when in a complaint case summons have been issued there is no apprehension of arrest.

6. Considering the aforesaid fact that case arises out of a complaint and cognizance has already been taken and there is no scope of any investigation. Petitioner is directed to appear before the Court concerned and file necessary bonds.

7. Accordingly, the instant anticipatory bail application stands disposed of.

(ANANDA SEN, J.) R.S./