RAJENDRA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pursuant to the order dtd. 9/9/2022, L.C.R. has been received.

(2.) I.A. No.8256 of 2022 has been filed for confirming the provisional bail granted to the appellant by the learned trial court.

(3.) Learned counsel for the appellant submits that the appellant has been awarded to undergo rigorous imprisonment for two years and to pay a fine of Rs.15,000.00 for committing the offence under Sec. 7 of the Prevention of Corruption Act, 1988 and in default of payment of fine, further to undergo rigorous imprisonment for six months has been awarded. The appellant has also been awarded to undergo rigorous imprisonment for two years and to pay a fine of Rs.15,000.00 for committing the offence under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 and in default of payment of fine, further to undergo rigorous imprisonment for six months has been awarded. He further submits that a petition under Sec. 389(3) Cr.P.C. was filed on behalf of the appellant before the learned court, which was allowed vide order dtd. 11/8/2022 and he was ordered to be released on bail provisionally till 9/10/2022 on furnishing bail bond of Rs.10,000.00 with two sureties of the like amount each.