Jharkhand High Court
Ranjan Kumar Dubey vs State Of Jharkhand Through Vigilance ... on 22 November, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7597 of 2018
1. Ranjan Kumar Dubey
2. Arun Kumar Mahto @ Arun Mahto .... .... Petitioner(s).
Versus
State of Jharkhand through Vigilance .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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FOR THE PETITIONER(S) : Mr. Arun Kuma, Advocate FOR THE VIGILANCE : Spl.P.P.
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05/22.11.2018 Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioners are accused for allegedly committing an offence punishable under Sections 7/8/13(2) of the Prevention of Corruption Act and Section 120(B) of the IPC.
Petitioner no.1 happens to be the clerk in the office of Circle Office and petitioner no.2 happens to the agent of petitioner no.1. It is alleged that petitioner no.1 demanded bribe of Rs. 5000/- which was handed over to petitioner no.2. Petitioners are in custody since 25.7.2018.
Counsel for the petitioners submits that charge-sheet has been submitted in this case.
Considering the fact that charge-sheet has been submitted in this case, I am inclined to allow this application. Accordingly, the petitioners above named are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Special Judge ACB, Chaibasa in connection with ACB Jamshedpur Police Station Case No. 11 of 2018, corresponding to Vigilance Case No. 13 of 2018, subject to the condition that one of the bailor must be a close relative of the petitioners, having sufficient landed property in the district concerned and further condition that they shall appear before the trial court on each and every date during trial, failing which their bail bond shall stands cancelled and trial court will take appropriate steps for their re-arrest.
(ANANDA SEN , J) anjali/ C.P 3