Supreme Court of India
Amar Nath Neogi vs The State Of Jharkhand on 10 October, 2017
Equivalent citations: AIRONLINE 2018 SC 507, AIRONLINE 2017 SC 79
Author: Kurian Joseph
Bench: R. Banumathi, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1758 OF 2017
[@ SPECIAL LEAVE PETITION (CRL) NOS. 7487/2017]
AMAR NATH NEOGI APPELLANT(S)
VERSUS
STATE OF JHARKHAND RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is an accused in Case No.680/2015 corresponding to G.R. NO.4839/2015 under Sections 420, 467, 468 and 471 of the I.P.C. We are informed that the investigation has already been completed. We also found from the records that the appellant is a senior citizen, having crossed the age of 65 years. We are also informed that he was never in Government service. We fail to understand as to why the appellant prayed for anticipatory bail in a case where final report has been filed.
3. In the above circumstances, we dispose of this appeal as follows:
The appellant shall surrender before the Court of competent jurisdiction where the final report has been filed, within two weeks from today.
On such surrender, the appellant shall be released on bail on his executing a bond to the tune of Rs.50,000/- (Rupees Fifty Signature Not Verified Thousand) with two solvent sureties to the Digitally signed by NARENDRA PRASAD Date: 2017.10.26 16:13:03 IST equal amount.Reason:
4. The appeal is, accordingly, disposed of.
15. Pending applications, if any, shall stand disposed of.
6. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;
OCTOBER 10, 2017.
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