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Judgment
5 paragraphs · 258 wordsHeard Mr. Rohit Ranjan Sinha, learned counsel for the petitioner and Mr. Suraj Verma, learned Spl. P.P. for the A.C.B.
Defects as pointed out by the office are ignored. The petitioner is an accused in connection with A.C.B. P.S. Case No. 05/2014, corresponding to Special Vigilance Case No. 06/2014.
The allegation reveals that the National Agricultural Crop Insurance Scheme was to be implemented through the government officials and LAMPS of the co-operative department. It has been alleged that the accused persons had manipulated records and committed embezzlements in various ways by cheating the beneficiaries.
The petitioner appears to have been posted as a Branch Manager of Hazaribagh Central Co-operative Bank, Chatra Branch during the relevant point of time. It appears that the Branch Manager of the Bank was required to disburse the compensation amount to the eligible farmers as per the list and the petitioner claims that he had accordingly issued A/c payee cheques in the name of the beneficiaries. Several co- accused persons have been granted anticipatory bail by this Court in A.B.A. No. 5126 of 2016, A.B.A. No. 3862 of 2016 and A.B.A. No. 2746 of 2017.The petitioner appears to be in custody since 06.06.2020.
Taking into consideration the aforesaid facts, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Special Judge, Vigilance (A.C.B.), Hazaribagh in connection with A.C.B. P.S. Case No. 05/2014, corresponding to Special Vigilance Case No. 06/2014.