Ragini Kachhap vs State Of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 11:00 A.M. They have no complaint in respect of the audio and video clarity and quality.

Counsel for the petitioner submit that he has already filed hard copy of this petition. He also undertakes to deposit the court fees, if any, within a month, after the same is notified.

Heard the counsel for the parties.

The petitioner is an accused for the offence punishable under Section(s) 7(a) of the Prevention of Corruption (Amendment) Act, 2018 r/w P.C. Act, 1988.

The petitioner is in custody since 4.6.2020 and chargesheet has already been submitted in this case. The petitioner is the Revenue Clerk and she is posted in Barhi Block. There is allegation against the petitioner is that she was taking bribe of Rs.3000/-.

Learned A.P.P opposes the prayer for bail of the petitioner. Considering the period of custody of the petitioner and the fact that chargesheet has already been submitted in this case and there is no chance of tampering with the evidence in this case, I am inclined to enlarge her on bail. Accordingly, 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 Special Judge, Vigilance, Hazaribag, in connection with ACB Hazaribag P.S. Case No. 03/2020.

I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get her treated in COVID-19 Centre by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.