Jharkhand High Court
Sunil Kumar Poddar @ Sunil Poddar vs The State Of Jharkhand Through Cbi ..... ... on 25 April, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1608 of 2018
Sunil Kumar Poddar @ Sunil Poddar ..... Petitioner
Versus
The State of Jharkhand through CBI ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Arvind Kr. Choudhary, Advocate.
For the State : A.P.P.
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04/Dated: 25/04/2018
Petitioner is apprehending his arrest in connection with R.C. No. 13-(S) / 2013-D, registered under Sections 120B / 201 / 379 / 409 / 461 / 462 & 477 of the I.P.C. and Section 13 (2) read with Section 13 (1)(d) of the Prevention of Corruption Act.
Learned counsel for the petitioner has submitted that petitioner has been falsely implicated in this case and the main conspirator of this case namely Dhrub Narayan Parihast has been granted anticipatory bail in A.B.A. No. 6830 of 2017 by a Coordinate Bench of this Court and it is alleged that petitioner is one of the conspirator.
Learned APP has opposed the prayer for anticipatory bail.
Be that as it may, I am inclined to admit the petitioner on anticipatory bail. The above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner 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 Special Judge, CBI - cum - Additional Sessions Judge-XI, Dhanbad, in connection with R.C. No. 13-(S) / 2013-D, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anant Bijay Singh, J.) Sunil/