Jharkhand High Court
Amal Kumar Dey vs The State Of Jharkhand on 3 February, 2017
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 432 of 2017
Amal Kumar Dey ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. P.K. Chatterjee, Advocate
For the Opp. Party : A.P.P.
02/03.02.2017Heard learned counsel for the parties.
Petitioner is an accused in a case registered for the offences punishable under Sections 406/409/467/468/471/419/420/120(B) of the Indian Penal Code and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged. The petitioner has not been named in the F.I.R and he has been implicated in this case with an allegation that he got appointment in Notified Area Committee, Sindri on the basis of forged matriculation certificate and also made false entries in his service book. It is further submitted that the petitioner was appointed long back in Notified Area Committee, Sindri on 29.11.1973 and after serving for about 39 years he retired on 31.12.2012. The petitioner is an old and ailing person who is in judicial custody since 18.11.2016 and, therefore, his prayer for bail may be considered sympathetically.
Learned A.P.P. has opposed the petitioner's prayer for bail. Considering the aforesaid facts and circumstances, I am inclined to enlarge the petitioner, named above, on bail. Accordingly, the petitioner 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 learned Judicial Magistrate, Dhanbad in connection with Sindri P.S. Case No.84 of 2011, corresponding to G.R. No.3288 of 2011.
(Rajesh Shankar, J.) R.P./