Jharkhand High Court
Shekhar Suman vs The State Of Jharkhand Through ... on 27 January, 2015
IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 4410 of 2014 Shekhar Suman s/o Sri Ram Janam Paswan, r/o VillSuryapura, P.S. Kharanda, P.O. Belam, Distt. Kaimur (Bihar) at present Accountant, Agriculture Department, Agriculture Office, Latehar, P.O. , P.S. & Distt.Latehar ...... Petitioner Versus The State of Jharkhand through Vigilance ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioner : Mr. Jai Shankar Tripathi, Advocate For the O.P. : Mr. Nilesh Kumar, Advocate Order No.08 th Dated : 27 January, 2015 Heard learned counsel for the parties.
It reveals that petitioner was caught red handed with bribe money of Rs.10,000/ which he had demanded from informant for handing over the cheque.
It is submitted that petitioner is languishing in jail since last six months and he has also lost his service.
Learned counsel appearing for the vigilance submits that petitioner was working as an accountant and he had demanded bribe and he was apprehended with bribe money.
Considering period of detention of petitioner in jail custody, he is hereby 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 the Court of learned Special Judge, Vigilance Court, Ranchi in connection with Special Case No.16 of 2014.
(D. N. Upadhyay, J.) NKC