RUPEN RAJWAR @ RUPAN RAJWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Sections 406, 409, 420, 467, 468, 471 & 477-A of the Indian Penal Code. It reveals from the F.I.R. that the accused persons received advance against various schemes of Government but they did not perform the work allotted to them. So far as this petitioner is concerned, it is alleged that he had withdrawn Rs.7500/- against construction of a dam for rain harvesting and he has misappropriated the amount.

(2.) It is submitted that the petitioner has deposited only Rs.7500/-, alleged to be withdrawn by him.

(3.) Since the petitioner has compensated the loss by depositing the amount withdrawn by him, he is directed to surrender in the Court below within a fortnight and on such surrender or in the event of his arrest the petitioner shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Dhanbad in connection with Baliapur P.S. Case No.88 of 2009 corresponding to G.R. Case No.2988 of 2009 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.