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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Katras (Kapuria) P.S. Case No. 272 of 2015, registered for offence under Section 406/420/120B IPC .
On an allegation that the accused persons misappropriated huge amount of Rudi Kapuria PACS, the petitioner who was working as Assistant has been sent to the judicial custody on 05.06.2017. Manager of Kapuria PACS namely, Rajendra Gope has been granted bail by this Court in B.A. No. 5539 of 2017. A charge-sheet has already been submitted in this case.
Mr. Hardeo Prasad Singh, the learned APP has opposed the prayer for grant of bail.
Having regard to the aforesaid facts and circumstances of the case, the petitioner namely, Simant Kumar Singh 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 S.D.J.M., Dhanbad in connection with Katras (Kapuria) P.S. Case No. 272 of 2015 corresponding to G.R. No. 4755 of 2015, on the condition that one of the bailers shall be Class-I legal heir of the petitioner provided, he is not wanted in any other criminal case.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.