DAYANAND KUMAR Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Dayanand Kumar, is moved by Sri Manoj Tandon, learned Counsel for the Petitioner and opposed by Sri Amaresh Kumar, learned Additional P.P. for the State.

(2.) IT is alleged that co -accused Pradeep Kumar Mehta got advance of Rs. 2 lakhs and odd on the recommendation of Petitioner. It further appears from the certified copy of order dated 01.07.2009 in A.B.A. No. 1992 of 2008 that aforesaid Pradeep Kumar Mehta has been granted anticipatory bail, because he deposited said amount in State exchequer.