DEVILAL MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IT is submitted that the Petitioner was President of Village Education Committee (VEC) till 12/01/2009 and during his period an amount of about Rs. 2,20,000/ - was withdrawn against which the work up the lantern level was done and that thereafter also certain amount was withdrawn and some amount was left in balance.

(2.) COUNSEL for the State pointed out that there is nothing to show that the amount withdrawn at the time of Petitioner was fully and actually utilized in construction and that net result is that the school has not been constructed for about four years.

(3.) IN the circumstances, the Petitioner, named above, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Godda in connection with Meharma (Thakur Gangti) P.S. Case No. 58/2010, corresponding to G.R. No. 593/2010, subject to the conditions that he will deposit a fixed deposit receipt of Rs. 2,00,000/ -( two lakhs) obtained in his name or in the name of his family/relative without prejudice and subject to decision of this case, which shall be renewed from time to time and he will appear personally in the court concerned regularly.