Rajesh Kumar @ Rajesh Kumar Ravi vs State Of Jharkhand through ACB & Anr.

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Vigilance case no. 14 of 2020, ACB P.S. case no. 14 of 2020 registered under Sections 7(a)

of P.C.Act as amended by the Amendment Act, 2018.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was trapped by Anti Corruption

Bureau after he accepted the bribe of Rs. 15,000/- from the complainant - Kameshwar Mahto. It is then submitted by learned counsel for the

petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has been in

judicial custody since 05.11.2020 as mentioned in paragraph 1 of the bail application and the petitioner is ready and willing to co- operate with the trial

of the case and undertakes to pay Rs. 15,000/- as ad interim victim compensation to the informant without prejudice to his defence hence, the

petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on

depositing Rs. 15,000/- by way of demand draft drawn in favour of informant as ad interim victim compensation and on furnishing bail bond of Rs.

25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge (ACB), Palamau at

Daltonganj in connection with Vigilance case no. 14 of 2020, ACB P.S. case no. 14 of 2020 subject to the condition that the petitioner will co-operate

with the trial of the case.

In case of depositing aforesaid demand draft by the petitioner, learned court below is directed to issue notice to the informant and release the demand

draft in his favour on proper identification forthwith.