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Jharkhand High Court

Paras Nath Yadav vs The State Of Jharkhand Through ... on 16 June, 2017

Author: Anant Bijay Singh

Bench: Anant Bijay Singh

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A.No. 5126 of 2016
           Paras Nath Yadav                         ..... Petitioner
                               Versus
           The State of Jharkhand through Vigilance .... Opposite party
                           ---------
           CORAM:      HON'BLE MR. JUSTICE ANANT BIJAY SINGH
                           ---------
           For the Petitioner            : Mr. Ashok Kumar Singh, Adv.
           For the Opposite party        : Mr. T.N.Verma, Spl.PP

                             ---------
11/Dated: 16.06.2017

                       Under order dated dated 10.04.2017 petitioner
          was granted provisional bail till 19.06.2017 on the condition
          that the petitioner shall deposit Rs.1,05,000/- in two
          installments before the trial court latest by 02.05.2017.
                     Today, when the case is called out, learned
          counsel for the petitioner has submitted that as per
          direction of this Court, petitioner has duly complied with
          the   aforesaid   order   and    deposited   the   amount   i.e.
          Rs.1,05,000/- before the trial court vide receipt No.99 dated
          27.04.2017

and receipt No.121 dated 02.05.2017 and in support of the same he has filed the supplementary affidavit, wherein he has annexed the xerox copy of payment receipts as Annexure-A. In view of the above, provisional bail granted to the petitioner vide order dated 10.04.2017 is hereby confirmed.

(Anant Bijay Singh, J.) Fahim/-