MANOJ KUMAR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) JUDGMENT 1.Heard the learned counsel for the petitioner and the learned counsel for the C.B.I.

(2.) THE petitioner is an accused in a case registered under Sections 120B/420/467/468/471/ of the I.P.C. and Section 13(2) read with Section 13(1) (d) of Prevention of Corruption Act. i.e. R.C. 8A/ 2010 (R).

(3.) THE petitioner has filed the instant I.A.(Cr.) No. 607 of 2012 for modification of the order dated 16.02.2012 on the principle of equity with the other co -accused in the same case as in case of co -accused namely Prakash Chandra Singh in A.B.A. No. 97 of 2012 by another Bench of this Court vide order dated 13.01.2012 while rejecting his prayer for anticipatory bail has given an observation that if the co -accused surrenders and prays for regular bail, the same to be consider in the light of submission that the petitioner is ready to deposit the money not in entirely but to the extent which would be reasonable taking into account that five accused persons have been alleged to have misappropriated the amount. The counsel of the petitioner has prayed for the same observation as the present petitioner is also ready to deposit the amount and to modify the aforesaid order dated 16.02.2012 passed in this case to the extent as stated above.