RAM CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) It is an admitted fact that appellant has been in jail as an under-trial prisoner from 14-2-2000 till now. The offences alleged against him are mainly under S. 13 of the Prevention of Corruption Act besides Ss. 467, 468 and 120-B of the Indian Penal Code. In view of the fact that he has been in jail for a long period now and the fact that there is no necessity for keeping him as an under-trial prisoner any more, we him to be released on bail on his executing a bond in a sum of Rs. 50,000/- with two solvent sureties to the satisfaction of the trial Court. He shall surrender his passport, if any, and will further give an undertaking before the trial Court that he will not leave the limits of the State of Bihar without permission from the trial Court.

(3.) The appeal is disposed of accordingly.