Jharkhand High Court
Krishna Mohan Prasad Sinha vs State Of Jharkhand Through Cbi on 18 May, 2012
Author: R.R. Prasad
Bench: R.R.Prasad
In the High Court of Jharkhand at Ranchi
Cr.App. (S.J) No.523 of 2012
Krishna Mohan Prasad Sinha ...................Appellant
VERSUS
State of Jharkhand through C. B. I..............Respondent
CORAM: HON'BLE MR. JUSTICE R.R.PRASAD
For the Appellant : Mr. A.K.Kashyap, Sr. Advocate
For the C.B.I :Mr.M. Khan
2/ 18.5.12. This appeal is admitted for hearing.
Issue notice.
Call for the lower court records.
Heard learned counsel appearing for the appellant and learned counsel appearing for the C.B.I on the matter of bail.
Learned counsel appearing for the appellant submits that the appellant aged about 83 years old having been convicted for various offences under the Indian Penal Code and also under the Prevention of Corruption Act has been awarded maximum sentence for six years for one of the offences and as against that the appellant has served sentence for more than two years, still he is pressing for bail on the ground that the appellant, who is quite old aged about 83 years is not able to do routine work without the help of others which fact was noted by this Court while granting bail vide Cr.App. (S.J) No.119 of 2011 arising out of another Fodder Scam case and that apart, the appellant is also suffering from ischaemic heard disease and that his wife who has been operated for breast cancer is still under the supervision of Doctor and she needs to be taken care of.
Regard being had to the facts and circumstances, the above named appellant is directed to be enlarged on bail, during the pendency of this appeal, on furnishing bail bond of Rs.20,000/-(Rupees twenty thousand) with two sureties of the like amount each to the satisfaction of Special Judge II, C.B.I (AHD Scam Cases),Ranchi in R.C. No.55(A) of 1996.
( R.R. Prasad, J.) ND/