BINOD KUMAR GUPTA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is an accused in the case registered under Section(s) 7 and 13(2) read with Section 13(l)(d) of the Prevention of Corruption Act, 1988.

(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case; the Petitioner is Accountant in Mandar Block; the informant, who was Gram Raojgar Sewak, was pressing hard for payment of his due salary; the allegation is that for releasing the salary, the Petitioner demanded bribe and was caught by the trap party while accepting Rs. 1000/ - as illegal gratification; the allegation is wholly concocted and motivated; the Petitioner had complained against the informant to the higher officer regarding his absence from the duty; the document also goes to show that the informant was not attending the duty regularly and he was not entitled to get his entire salary; the Petitioner, being the Accountant, had difficulty in paying arrears of salary as pressed by the informant; the Petitioner is in custody since November, 2010; he is a permanent government servant and a local permanent resident; there is no chance of his absconding;

(3.) REGARD being had to the facts and circumstances of the case, the Petitioner, above -named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) with two sureties of the like amount, each, to the satisfaction of learned Special Judge, Vigilance, Ranchi in connection with Vigilance P.S. Case No. 60 of 2010, corresponding to Special Case No. 77 of 2010.