SAKHAWA ORAON @ SAKHWA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Petitioner is an accused in the case registered under Sections 420, 467, 468, 471, 477-A and 120-B of the Indian Penal Code and Section 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 Branch Manager of Jharkhand Gramin Bank, Kanke Branch; the allegation is that there was a lapse on his part in properly verifying the loan applications and due to that, loans were sanctioned in the name of fake persons; the entire allegation against the Petitioner is false and fabricated it was the Clerk-cum-Treasurer, who had to verify the document the role of the Branch Manager is limited only for the sanctioning or disbursing the loan amount on the basis of the document verified by the Clerk-cum-Treasurer; co-accused Indu Bhushan Singh, Clerk-cum-Treasurer, with similar allegation and whose duty was to verify the document, has been granted bail by this Court in B.A. No. 8770 of 2010; the Petitioner is in custody since April, 2010; he is a local permanent resident; there is no chance of his absconding.

(3.) Learned Counsel for the C.B.I. opposed the Petitioner's prayer for bail, but has not disputed the said contentions of learned Counsel for the Petitioner.