Jharkhand High Court
Satyadeo Prasad Jaiswal vs The Union Of India Through C.B.I on 26 April, 2019
Author: B.B. Mangalmurti
Bench: B.B. Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No.378 of 2019
Satyadeo Prasad Jaiswal .... .... .... Appellant
Versus
The Union of India through C.B.I. .... .... .... Respondent
CORAM : HON'BLE MR. JUSTICE B.B. MANGALMURTI
For the Appellant : Mr. Rahul Kumar, Advocate
Ms. Apoorva Singh, Advocate
For the C.B.I. : Mr. Rajiv Nandan Prasad, Advocate
------
02/26.04.2019 Admit.
Call for Lower Court Record from the court concerned. List this appeal as per seriatim.
I.A. No.3378 of 2019 Heard learned counsel for the appellant Satyadeo Prasad Jaiswal and learned counsel for the C.B.I. It is submitted that the appellant has been sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.20,000/- under Section 420 of the Indian Penal Code, rigorous imprisonment for three years and to pay a fine of Rs.20,000/- under Section 468 of the Indian Penal Code, rigorous imprisonment for two years and to pay a fine of Rs.20,000/- under Section 471 of the Indian Penal Code, rigorous imprisonment for two years and to pay a fine of Rs.20,000/- under Section 120B read with Sections 420, 468 and 471 of the Indian Penal Code read with Sections 13(2), 13(1)(d) of Prevention of Corruption Act and in default of payment of fine additional six months simple imprisonment for each offences. He further submitted that the court below has granted provisional bail to this appellant in terms of the order dated 29.03.2019 for a period of one month and prayed for confirmation of provisional bail granted to the appellant by the court below.
Also heard learned counsel for the C.B.I. The provisional bail granted to the appellant Satyadeo Prasad Jaiswal by the court below on 29.03.2019, is hereby, confirmed subject to deposit of fine amount imposed upon the appellant within a period of one month without being prejudiced to his right. In case, the fine is not deposited within one month from today then appellant shall surrender before the court below for serving out the remaining part of sentence imposed upon him.
Thus, I.A. No.3378 of 2019 is allowed.
On deposit of cost, this order may be transmitted to the court concerned through FAX.
(B.B. Mangalmurti, J.) Anit