Suhawan Paswan vs The State of Jharkhand & Ors

Today the case is not listed but has been taken up after mentioning, in Chamber, after notifying the same. Interlocutory application is directly filed in Court.

It was mentioned in the court that the only son of the petitioner, aged about 19 years has expired in New Delhi and therefore, I.A. has been filed in Court directly intimating the aforesaid fact annexing the photocopy of the scanned copy of death certificate, issued by MEDANTA.

From the interlocutory application, it is apparent that the son of the petitioner, who was suffering from cancer, died today at 7:10 a.m. The petitioner, being the father, who is in custody, is to attend the last rites of his son.

In view of the aforesaid fact, I allow this interlocutory application and release the petitioner on provisional bail without considering the case on merit.

Accordingly, the petitioner, namely, Kamlesh Kumar Choudhary @ Kamlesh Choudhary @ Kamlesh Chaudhary, is directed to be released on Provisional Bail till 3rd January 2018 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, ACB, Chaibasa, in connection with Vigilance Case No. 25/2017, arising out of ACB P.S. Case No. 18 of 2017, registered under Sections 7 / 13(2) of the Prevention of Corruption Act, 1988.

The petitioner will surrender on or before 4th of January, 2018 before the learned court below.

Let this order be communicated to the court below concerned through FAX immediately.

Interlocutory application (I.A. No. 9373 of 2017) stands disposed of. List this case on 8th January, 2018.

Office is directed to register the Interlocutory application, which has been disposed of today under the heading "For Admission" after verifying the status of the defect.