Jago Mahto vs State of Jharkhand

Defects, as pointed out by the office, are ignored for the time being.

Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is accused in connection with Vigilance P.S. Case No. 03 of

2021 registered under Section 7(a) of the Prevention of Corruption Act and is pending in the Court of learned Special Judge, Vigilance, Daltonganj.

It has been submitted by the learned counsel for the petitioner that the petitioner is in custody since 12.02.2021. Investigation is complete and the

petitioner is ready to co-operate with the trial. The allegation is of bribery for releasing the measurement book. On the above fact, prayer for bail has

been made.

On the other hand, learned A.P.P has opposed the prayer for bail. Considering the material available on record and the fact that the petitioner is in

service and investigation has already been completed, the petitioner is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten

thousand only) with two sureties of the like amount each to the satisfaction of learned Special Judge, Vigilance, Daltonganj in connection with

Vigilance P.S. Case No. 03 of 2021 subject to the condition that that (i) The petitioner shall show receipt of payment of Rs. 10,000/- (Ten thousand

only) in favour of the Advocate Clerks' Association, Jharkhand High Court, Ranchi, before the learned court below prior to his release, (ii) the

petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he will not change

during pendency of this case without prior permission of the court.