Jharkhand High Court
Radha Krishna Prasad vs The State Of Jharkhand Through ... on 25 August, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6038 of 2015
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Radha Krishna Prasad .... Petitioner
-Versus-
The State of Jharkhand
through Vigilance ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioner : : M/s. Jasvindar Mazumdar
For the Vigilance : : M/s. T.N.Verma,
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3/ 25.08.2015. Heard learned counsel for the petitioner and the learned counsel for the Vigilance.
The petitioner has been made accused in connection with Vigilance Case No. 41 of 2015, corresponding to Vigilance P.S. Case No. 31 of 2015, for the offence under Sections 7, 13(2), 13(1)(d) of the Prevention of Corruption Act.
This is a trap case in which the petitioner was apprehended while accepting bribe of Rs.10,000/-.
In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Radha Krishna Prasad, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, Vigilance, Ranchi, in connection with, Vigilance Case No. 41 of 2015, corresponding to Vigilance P.S. Case No. 31 of 2015.
(H.C.Mishra, J.) D.S.