Bindu Mandal vs State Of Jharkhand

Heard learned counsel for the petitioner and learned counsel appearing for the State.

Defects, as pointed out by the office, are ignored.

The petitioner is an accused in connection with Jama P.S. Case No. 24 of 2018 (G.R. No. 155 of 2018), registered for the offences punishable under sections 409, 420, 467, 468, 471, 120B of the Indian Penal Code.

Earlier the prayer for bail of the petitioner was rejected in B.A. No. 1515 of 2019 with a liberty to the petitioner to renew his prayer for bail if the trial is not concluded within a period of six months. Learned counsel for the petitioner submits that with respect to some irregularities committed in Chhailapathar Panchayat a separate case was instituted against the petitioner in Jama P.S. Case No. 109 of 2017. Learned counsel for the petitioner further submits that the alleged defalcated amount was to the tune of Rs. 43,19,899/- and in the said case the petitioner has already been acquitted. It has further been stated that the allegation against the petitioner was of acting as a middle men. Learned counsel submits that the petitioner is in custody since 12.10.2018 and only 7 witnesses out of 20 charge sheet witnesses have been examined till date.

Learned A.P.P. opposes the prayer for bail of the petitioner. In view of the fact that in the case of major defalcation the petitioner has already been acquitted as stated above apart from the fact that the trial is yet to concluded in spite of specific direction of this Court in B.A. No. 1515 of 2019, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Dumka, in connection with Jama P.S. Case No. 24 of 2018 (G.R. No. 155 of 2018).