RAVINDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the above-named applicant seeking anticipatory bail in connection with Rajrappa P.S. Case No. 42 of 2021, registered under Ss. 406/420/504/506/34 and 120B of the Indian Penal Code, pending in the court of the Sub-Divisional Judicial Magistrate, Ramgarh.

(3.) Learned Counsel for the applicant has submitted that the F.I.R. of this case was lodged against three named accused including the applicant with these allegations that marriage of the daughter of the informant was to be solemnized on 8/12/2019 and he had to gift a car BREZZA ZDI. Accused Rajan Kumar and Ravindra Mahto who also run the stitching centre in the area locality told him that they would give him new car at the just half price of Rs.5,50,000.00. The informant relied upon them and payment of Rs.5,50,000.00 was made to Rajan Kumar. Both the accused also purchased cloths worth Rs.2,80,000.00 from the shop of informant. Till the date of marriage neither car was handed over nor money was refunded. Rajan Kumar issued two cheques one of Rs.5,00,000.00and another of Rs.2,00,000.00 same was also dishonoured. On demand of the same all the named accused hurled abuse to him and also criminally intimidated.