KRISHNA MENAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Bihar State Food and Civil Supplies Corporation Limited.

(2.) The present application has been filed for quashing of the order dated 27.06.2015, passed in A.B.P. No. 1078 of 2015, whereby the learned 1st Additional Sessions Judge, Rohtas at Sasaram directed the release of the petitioner on anticipatory bail on deposit of Rs. 60,00,000.00 (Rupees Sixty Lacs) within a period of one month in connection with Sanjhauli P.S. Case No. 35 of 2015, registered under Sections 406, 420 of the Indian Penal Code.

(3.) Paragraph 1 of the present quashing application and the relevant portion of the prayer portion read as follows :