POONAM DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ANTICIPATORY bail application filed by petitioners. Poonam Devi and Manoj Vishwakarma is moved by Sri Sanjay Kumar Pandey and opposed by Sri Manoj Kumar No. 4, learned Additional P.P. It is alleged that the petitioners took Rs. 85,000/ - from different beneficiaries whose name find place at serial Nos. 2 to 10 in the list submitted by learned Additional P.P. Learned counsel for the petitioners submits that his clients are ready to deposit the money as directed by this Court, as a condition for bail.

(2.) SINCE the petitioners took the said money from the aforesaid persons in the year 2009 and were doing business from the said money, therefore, I direct the petitioners to file bank draft of Rs. 10,000/ - each, issued in the name of Gita Devi, Sunita Devi, Lalo Devi, Pachiya Devi, Tetari Devi, Shardha Devi, Surajmano Devi, Shanti Devi and Sumitra Devi by 23 -4 -2013. If petitioners filed the aforesaid bank draft by that time, the Court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/ -(Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned C.J. (J.D.) - VII, Garhwa in connection with Manjhion P. S. Case No. 11 of 2012 (G.R. No. 139 of 2012), subject to the condition as laid down under Section 438(2) of the Cr.P.C. The Court below is also directed to hand over bank drafts to aforesaid women on proper identification.