Prof. Binay Kumar @ Binay Kumar vs The State of Jharkhand

Pradeep Kumar, J.—Heard learned Counsel for the petitioner and learned A.P.P. for the State.

The petitioner, who is an accused for offence under Sections 419, 420, 409 and 34 of the Indian Penal Code, prays for anticipatory bail, apprehending his arrest in connection with Ramgarh P.S. Case No. 84 of 2011, corresponding to G.R. No. 983 of 2011.

In the facts and circumstance of the case, since it appears that even as per the allegation made in the F.I.R and in the diary the delay has occurred due to negligence of the petitioner, who was the Controller of Examination, but there is no allegation of any defalcation against him, hence, the above named petitioner is directed to surrender before the court below within two weeks from today, and in the event of his surrender, he shall be released on anticipatory bail on furnishing bail bond of Rs. 10,000/ (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Hazaribagh in connection with Ramgarh P.S. Case No. 84 of 2011, corresponding to G.R. No. 983 of 2011, subject to the conditions as laid down u/s 438(2) Cr.P.C. and further conditions that (i) one of the bailors would be local resident having property within the jurisdiction of the Court concerned (ii) the petitioner will appear before the Court below once in every month on the date fixed till its conclusion, otherwise his bail bond shall stand cancelled.