Jharkhand High Court
Dr Om Prakash Diwakar vs Central Bureau Of Investigation Ahd ... on 14 June, 2013
Author: R.R.Prasad
Bench: R.R.Prasad
In the High Court of Jharkhand at Ranchi
Cr.App. (S.J) No.366 of 2013
Dr. Om Prakash Diwakar ..............................Appellant
VERSUS
Central Bureau of Investigation (AHD), Ranchi............Respondent
CORAM: HON'BLE MR. JUSTICE R.R.PRASAD
For the Appellant: Mr.Abhay Prakash
For the C.B.I :Mr. M.Khan
2/ 14.6.13. 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 having been convicted for various offences of the Indian Penal Code and also under the Prevention of Corruption Act was awarded maximum sentence for six years and as against that the appellant has already served sentence for a period of three years six months i.e. more than half of the sentence of the sentence imposed.
Regard being had to the facts and circumstances of the case, let the above named appellant, during the pendency of this appeal, be enlarged on bail 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 VII, C.B.I (AHD scam cases), Ranchi in R.C. No.33(A) of 1996.
(R.R.Prasad, J.) ND/