Jharkhand High Court
Paras Nath Yadav vs The State Of Jharkhand Through ... on 20 July, 2015
IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No.682 of 2015 Paras Nath Yadav ...... Petitioner Versus The State of Jharkhand through Vigilance ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioner : Mr. Saket Kumar, Advocate For the Vigilance : Mrs. Chandra Prabha, Advocate Order No.07 th Dated: 20 July, 2015 Heard learned counsel for the parties. Petitioner is accused in connection with Special Case No.06 of 2014 corresponding to Vigilance P.S. Case No.05 of 2014, pending in the Court of learned Special Judge, Vigilance, Ranchi.
There is allegation that the petitioner being B.D.O., in connivance with Praveen Kumar Singh and others, has given benefit of National Crop Insurance Scheme to fake persons and fake certificates regarding their eligibility for getting the benefit have also been given and signed by the petitioner too.
It is submitted that petitioner was not the custodian of relevant records rather it was the Circle Officer who was custodian of the records. No benefit of said scheme has been given to any of the relatives of the petitioner. He did not get pecuniary benefit out of said scam. He has been falsely implicated in this case. At best, he can be held liable for dereliction of duty.
Learned counsel appearing for the Vigilance has opposed the prayer for bail.
Considering the allegation, I do not feel inclined to give benefit of Section 438 Cr.P.C. to the petitioner. Accordingly, the prayer for anticipatory bail made on behalf of above named petitioner stands rejected.
(D. N. Upadhyay, J.) NKC