Geeta Devi vs The State Of Jharkhand Through ...
2026 Latest Caselaw 654 Jhar

Jharkhand High Court

Geeta Devi vs The State Of Jharkhand Through ... on 3 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                    2026:JHHC:2758




                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           A.B.A. No. 543 of 2026
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Geeta Devi, aged about 63 years, W/o Mukhteshwar Prasad, R/o Nawatoli, near Namdhari Gurudwara, PO and PS - Daltonganj, District - Palamu Jharkhand .... Petitioner

-- Versus --

The State of Jharkhand through Vigilance .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Kumar Nilesh, Advocate For the State :- Mr. Vineet Kr. Vashistha, Advocate

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04/03.02.2026 Heard learned counsel appearing for the petitioner as well

as the learned counsel appearing for the State.

2. The petitioner is apprehending his arrest in connection with

ACB P.S. Case No.06 of 2017 (Vigilance Case No.07/2017) for the

alleged offences registered under Sections 406, 420, 467, 468, 471,

120B/34 of Indian Penal Code and under Section 13(2) read with

Section 13(1)(c)(d) of Prevention of Corruption Act, 1988, pending

in the Court of learned Special Judge (ACB), Palamau at Daltonganj.

3. Learned counsel appearing for the petitioner submits that

excess payment has been made to M/s Lotus Construction in the

scheme of Pradhan Mantri Gram Sadak Yojana. He further submits

that the petitioner is only sleeping partner in the said M/s Lotus

Construction and she is a lady and now the charge-sheet has been

2026:JHHC:2758

submitted. He then submits that the petitioner has cooperated in

the investigation and in the course of investigation the petitioner

was not taken into custody.

4. Learned counsel appearing for the ACB opposes the prayer

and submits that the allegations are there of taking excess money

of government exchequer by proprietor of M/s Lotus Construction.

He submits that anticipatory bail of the husband of this petitioner

has been rejected by co-ordinate Bench of this Court in ABA

No.4160 of 2022 and in view of that the anticipatory bail of the

petitioner may kindly be rejected.

5. Considering that the petitioner happened to be wife of

Mukteshwar Prasad whose anticipatory bail has been rejected by co-

ordinate Bench of this Court in the aforesaid ABA and it has been

pointed out that the petitioner is the sleeping partner in the said

M/s Lotus Construction and now the charge-sheet has been

submitted and in that view of the matter the petitioner is directed to

surrender before the learned Court within two weeks and the

learned Court shall release the petitioner on such terms and

conditions or the sureties as the learned Court may deem fit and

proper.

(Sanjay Kumar Dwivedi, J.) Dated 03.02.2026 Sangam/