Jharkhand High Court
Chandra Shekhar Prasad vs The State Of Jharkhand Thr Cbi on 25 February, 2011
Author: R. R. Prasad
Bench: R. R. Prasad
In the High Court of Jharkhand at Ranchi
Criminal Appeal (S.J.) No.111 of 2011
Chandra Shekhar Prasad .............. .........Appellant
VERSUS
State of Jharkhand through CBI................... Respondent
CORAM : HON'BLE MR. JUSTICE R. R. PRASAD
For the Appellant : Mr. S.K.Sinha
For the CBI : Mr. M. Khan
3/ 25.2.11. Heard learned counsel for the appellant and learned counsel appearing for the C.B.I. on the matter of bail.
Learned counsel appearing for the appellant submits that the appellant aged about 82 years old on being found guilty for various offences under the Indian Penal Code and also under the Prevention of Corruption Act has been awarded maximum sentence for four years and as against that, the appellant though has not completed half of the sentence of the maximum sentence imposed, still he is pressing for bail on the ground that the appellant who is quite old aged about 82 years does have ischaemic heart disease and had had paralytic attack earlier and presently he has almost lost his vision in spite of having operation for cataract and that he needs assistance of others in doing daily routine work.
Regard being had to the facts and circumstances, the appellant, above named, is directed to be enlarged on bail, during the pendency of the appeal, on furnishing bail bond of Rs. 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge IV, C.B.I. (A.H.D. Scam), Ranchi in Case No. R.C. 49(A) of 1996.
ND/ ( R.R. Prasad, J. )