LAKHAN PASWAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is an accused in the case registered under Sections 420/406/409/467/468/120(B) I.P.C.

(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in this case; the entire allegation is against the agent Dayamoy Choudhary; the only allegation against the Petitioner is that he was also working in the Post Office which was running in collusion with Dayamoy Chaudhary; there is no allegation of misappropriation against the Petitioner; co -accused Sri Narayan Singh with almost identical allegations has been granted bail by this Court in B.A. No. 5671/2010; the Petitioner is a permanent postal employee and there is no chance of his absconding.

(3.) CONSIDERING the facts and circumstances of the case, the above named Petitioner is directed to be enlarged on bail on furnishing bail -bond of Rs. 10,000/ -(Ten thousand only) with two sureties of the like amount each to the satisfaction of the C.J.M, Dhanbad in connection with Chirkunda P.S. Case No. 112/10, corresponding to G.R. No. 1725/10.