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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made an accused in Vigilance P.S. Case No.17 of 2017, corresponding to Vigilance Case No.18 of 2017, registered for offences punishable under sections 7/13(2) of Prevention of Corruption Act.
On an allegation that the petitioner demanded 15,000/- as illegal gratification and he was caught red handed accepting bribe of Rs.7,000/-, he has been sent to judicial custody on 10.06.2017. At the relevant time the petitioner was posted as Cashier. A charge-sheet has been submitted in this case on 10.06.2017.
Mr. Nilesh Kumar, the learned Spl. P.P. has opposed the prayer for grant of bail.
Having regard to the facts and circumstances of the case, the petitioner namely, Ajay Bhan Singh, 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 (Anticorruption Bureau), Palamau in connection with Vigilance P.S. Case No.17 of 2017, corresponding to Vigilance Case No.18 of 2017, on following conditions:
(i) he shall appear before the trial court, regularly, and
(ii) he shall not change his place of residence without prior permission of the court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through "Fax".