KARRAH PARSHU RAMAIAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present anticipatory bail petition has been listed under the heading "To Be Mentioned", as per oral direction of this Court. The prayer for anticipatory bail of the present petitioner was rejected on 23-03-2018, vide Cr. Misc. No. 4117 of 2018.

(2.) The petitioner was an I.A.S. Officer. He had volunteered for his retirement. After knowing the fact that his request for retirement was accepted, even then, he signed two cheques for heavy amount, one for Rs. 24,93,899/- (Twenty four lacs ninety three thousand eight hundred and ninety nine) and another for Rs. 2,24,76,787/- (Two crores twenty four lacs seventy six thousand seven hundred and eighty seven). At the time of hearing his anticipatory bail petition, those facts were noticed by this Court. It was open case of siphoning of huge public amount meant for upliftment of member of suppressed society. There was serious charge of corruption against the petitioner and considering the seriousness of the accusation, this Court by order dated 23-03-2018 had rejected the present anticipatory bail petition.

(3.) After rejection of his anticipatory bail petition, in the month of May, 2019, a very disturbing news was published in the newspaper namely "Dainik Jagran" and at page 4, the said news was there. On perusal of the news item, it was evident that the petitioner surrendered before the court below. On the date of surrender, the regular Special Judge (Vigilance) went on leave. Before the Incharge vigilance court, he (K.P.Ramaiya) surrendered and on the same date, he was granted bail by the learned incharge Vigilance Judge.