Jharkhand High Court
Pradeep Verma @ Pradeep Kumar Verma vs The State Of Jharkhand .... .... Opp. ... on 21 June, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1902 of 2018
Pradeep Verma @ Pradeep Kumar Verma .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. S.K. Deo, Advocate
For the State : A.P.P.
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07/21.06.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 406/420/409/323/506/467/468 IPC.
Petitioner is the Manager of Maniyadih PACS. It is alleged that he distributed loan amongst the agriculturist but the same was not liquidated. There is allegation of defalcation also.
Counsel for the petitioner submits that petitioner is in custody since 22.12.2017. He submits that not only charge-sheet has been submitted against this petitioner but also charge has been framed on 09.05.2018 u/s 405, 420 IPC. He undertakes to appear before the court below.
Taking into consideration the fact that charge has been framed in this case, I am inclined to allow this application. Accordingly, the petitioner above named 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, Giridih in connection with Gandey Police Station Case No. 91 of 2017 (G.R. No. 2052 of 2017), subject to the condition that petitioner shall appear before the trial court on each and every day during trial, failing which his bail bond shall stand cancelled and trial court shall take all possible steps for his apprehension.
(ANANDA SEN , J) anjali/ C.P 3