Jharkhand High Court
Ram Lakhan Rai vs The State Of Jharkhand Through ... on 24 July, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4432 of 2014
Ram Lakhan Rai
(Police in Excise Office, Ranchi) ... ... Petitioner
Versus
The State of Jharkhand .. Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. Vishnu Kumar Sharma, Adv.
For the Opp. Party: Mr. Nilesh Kumar, Adv. (Vigilance)
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2/24.07.2014Bail application filed by petitioner Ram Lakhan Rai is moved by Sri Vishnu Kumar Sharma, learned counsel for the petitioner and opposed by Sri Nilesh Kumar, learned counsel for Vigilance.
This is a case under Section 7/13(2) of the Prevention of Corruption Act, 1988. From perusal of F.I.R. and memo of seizure, it appears that no tainted currency note recovered from the possession of this petitioner, rather the same were recovered from the possession of co-accused Vishwanath Ram, Sub-Inspector, Excise Department. Petitioner is in custody from 26.3.2014.
Considering the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of learned Special Judge, Vigilance, Ranchi in connection with Vigilance P.S. Case No. 06 of 2014, corresponding to Spl. Case No. 07 of 2014.
(Prashant Kumar, J.) Sudhir