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Amresh Kumar Singh vs Union Of India Through C.B.I. on 6 December, 2012

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Criminal Miscellaneous No.41362 of 2012
                 ======================================================
                 Amresh Kumar Singh S/O Late Surendra Prasad Singh Resident Of Village
                 & P.O.- Narikhurd Via Singhara, P.S.- Tisiuta, District- Vaishali.

                                                                    .... ....   Petitioner.
                                                 Versus
                 Union Of India Through C.B.I.

                                                      .... .... Opposite Party.
                 ======================================================

                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER


2   06-12-2012

Heard learned counsel for the petitioner and Mr. Bipin Kumar learned counsel appearing for the Vigilance.

The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 7 and 8 of the Prevention of Corruption Act and 120B of the Indian Penal Code.

It is alleged that the Postal Assistant Hari Shankar Prasad and Harinder Paswan were caught red handed while executing the bribe of Rs. 10,000/- with regard to ten beneficiaries under the Old Age Pension when the petitioner was not named in the F.I.R. but he has been charge sheeted under Sections 8 of the Prevention of Corruption Act and 120B of the I.P.C. as one of the mediators.

It is submitted that there is no accusation in the F.I.R. when it is a trap case.

2/2

Considering the aforesaid submissions and the fact that the investigation is complete, let the petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Special P.S. Case No. 68 of 2011 arising out of R.C. No. 16 of 2011 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Special Judge, C.B.I. II, Patna, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

U.K./-                                      (Dinesh Kumar Singh, J)