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Judgment
5 paragraphs · 192 wordsHeard the learned counsel appearing for the parties and perused the documents on record.
The petitioner on an allegation of receiving illegal gratification of Rs.2000/- for releasing the amount of Rs.12,000/- has been made an accused in Vigilance Case No.13 of 2017, arising out of Ranchi (A.C.B.) P.S. Case No.12/2017, registered under Sections 7 and 13(2) of the Prevention of Corruption Act.
The petitioner is in judicial custody since 24.03.2017 and charge-sheet has been submitted on 15.05.2017 for the offences under Section 7 and 13(2) read with 13(1) (d) of the Prevention of Corruption Act .
The learned APP opposed the prayer for bail. Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Judicial Commissioner-II-cum-Special Judge (A.C.B.), Ranchi in connection with Vigilance Case No.13 of 2017, arising out of Ranchi (A.C.B.) P.S. Case No.12/2017.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.