Jharkhand High Court
Sitaram Soren vs The State Of Jharkhand on 6 September, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5322 of 2017
Sitaram Soren, S/o Late Barka Soren, R/ovillageShikaripara
(Santhal Tola), PO&PSShikaripara, DistrictDumka
.... Petitioner
Versus
The State of Jharkhand ....... Opposite Party
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Mithilesh Singh, Advocate
For the State : Mr. Asif Khan, APP
06/06.09.2017 Casedairy has been received and counteraffidavit has been filed.
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Shikaripara P.S. Case No. 63 of 2015 corresponding to G.R. No. 816 of 2015, registered for offence under Section 420/409/467/468 IPC and Section 13 of Prevention of Corruption Act and chargesheet has been submitted under Section 420/409/467/468 IPC.
On an allegation that an amount of Rs. 8,52,510/ has been withdrawn from different accounts of Shikaripara LAMPS Ltd., the petitioner has been made an accused. It is contended that 400 quintal paddy was procured from the market for which Rs. 5,32,000/ was withdrawn from the society account through cheque jointly signed by the president and the petitioner still, only the petitioner has been chargesheet in the instant case. The petitioner is in judicial custody since 23.02.2016.
2 Mr. Asif Khan, the learned APP has opposed the prayer for grant of bail.
Considering the dispute raised on purchase of paddy and alleged claim for reduction in weight on account of dryness and having regard to the aforesaid facts and circumstances of the case, the petitioner namely, Sitaram Soren is directed to be released on bail on furnishing bail bond of Rs.10,000/(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M. Dumka in connection with Shikaripara P.S. Case No. 63 of 2015 corresponding to G.R. No. 816 of 2015, on the following conditions :
(i) he shall remain physically present on each and every date during the trial, except for special circumstances, in which the petitioner shall move an appropriate application in the trial court seeking exemption from appearance, and
(ii) he shall not change his place of residence without prior permission of the Court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through 'Fax'.
(Shree Chandrashekhar, J.) Tanuj/