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Judgment
8 paragraphs · 367 wordsR.R. Prasad, J.—Heard learned Counsel appearing for the Petitioner and learned Counsel appearing for the E.D.
The Petitioner is an accused in a case instituted under Sections 3 and 4 of the P.M.L. Act.
Learned Counsel appearing for the Petitioner submits that earlier the prayer for bail of this Petitioner was rejected on merit but the Petitioner has filed this bail application for grant of provisional bail, as the Petitioner''s mother has been advised by the doctor to have angiography which would be evident from the report of the Doctor annexed with the present bail application and that since no one is there in the family, prayer is being made to enlarge the Petitioner on provisional bail for three weeks so that he may get angiography of his mother done during these three weeks and that he will not ask for extension of the period of the provisional bail, as during this period whatever test would be required he will get it done.
However, learned Counsel appearing for the E.D. submits that certificate granted by the Doctor does not suggest conclusively that the mother of the Petitioner needs angiography.
As against this learned Counsel appearing for the Petitioner submits that taking into account the different tests including the lipid profile test the Doctor has opined that the mother needs angiography and hence opinion of the Doctor cannot be discarded in absence of any other material proving it otherwise.
Regard being had to the facts and circumstances of the case, the above-named Petitioner is directed to be released on bail provisionally till 11.09.2011, on furnishing bail bond of Rs. 50000/-(Fifty Thousand) with two sureties of the like amount each to the satisfaction of the learned 1st A.J.C. cum VIIth Spl. Judge, CBI (AHD Scam) cum Judge, PML Act Ranchi in connection with Case No. ECIR/02/PAT/09/AD, on the condition that the Petitioner would deposit his Passport before the court below and that both the bailors must be local residents.
The Petitioner must surrender before the court below on 12.09.2011.
Let this case be listed on 16.09.2011 under the heading ''For Orders'' so that supplementary affidavit be filed annexing therewith the surrender certificate.