Jharkhand High Court
Rajendra Sai vs The State Of Jhrkhand on 29 January, 2015
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3809 of 2014
Rajendra Sai ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. A.K. Chaturvedy, Advocate
For the State : A.P.P.
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4/29.1.2015Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is apprehending his arrest in connection with Sisai P.S Case No.135 of 2014, corresponding to G.R No.600 of 2014, for the offence under Sections 385 and 420 of the Indian Penal Code.
The petitioner was earlier working as Panchayat Sewak, and it is alleged in the complaint petition, on the basis of which, the police case has been lodged, that in the year 2007, the petitioner had taken a bribe of Rs.10,000/- from the complainant. The complaint petition has been filed on 4.12.2013.
In the facts of this case, taking into consideration the delay in filing the complaint, I am inclined to grant anticipatory bail to the petitioner, Rajendra Sai. Accordingly, it is directed that in the event of surrender / arrest, the petitioner, named above, shall be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each, to the satisfaction of learned Sub-Divisional Judicial Magistrate, Gumla, in connection with Sisai P.S Case No.135 of 2014, corresponding to G.R No.600 of 2014, subject to conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.
( H. C. Mishra, J.) BS/